VAATSALYA HEALTH CARE SOLUTIONS Vs. MALLA VENKATESWARA RAO

JUDGEMENT

(1.) The present appeal has been preferred against the orders of the learned Principal District Judge, Vizianagaram dtd. 19/4/2018 whereby the counter claim of the appellant / defendant filed in C.O.S.No.2 of 2017 was rejected.

(2.) For the sake of convenience, the parties herein are referred to as the claimant and the respondent.

(3.) The brief facts leading to the filing of the appeal may be stated thus: