MARIPALLI BAGA LOKESWARA RAO Vs. RAVULAPALLI KRANTHI KUMAR

JUDGEMENT

(1.) This appeal has been filed by the defendant in O.S.No.43 of 2021 on the file of I Additional Senior Civil Judge's Court, Vijayawada challenging the decree dtd. 6/2/2024.

(2.) The office has raised objection that since O.S.No.43 of 2021 was from the I Additional Senior Civil Judge's Court, Vijayawada and the valuation of the suit was below Rs.50.00 lakhs (i.e., 43,50,000/-). So, the appeal should have been filed before the Court of learned District Judge, Krishna District.

(3.) The appellant raised objection to the office report. The objection and the argument of learned counsel for the appellant is that the suit has been decreed also for the interest @ 12% per annum from the date of suit i.e., 9/2/2021 till the date of decree i.e., 6/2/2024 and further @ 6% per annum from the date of decree till the date of realisation on the principal sum of Rs.30.00 lakhs and so calculated the valuation of the appeal comes to Rs.54,62,000.00, which being above Rs.50.00 lakhs. So the appeal would lie to the High Court.