JAMBULA HYMAVATHI Vs. DIVISIONAL ENGINEER OPERATIONS

JUDGEMENT

(1.) This regular appeal under Sec. 96 Code of Civil Procedure (hereinafter referred to as 'CPC') is directed against the decree and judgment in O.S.No.104 of 2011 dtd. 1/5/2014 on the file of the Court of learned I Additional District Judge at Kadapa.

(2.) The plaintiffs, before the Trial Court, are the appellants herein. The respondents herein are the defendants.

(3.) The appellants instituted the suit against the respondents claiming compensation of Rs.12,52,000.00 with interest at 24% per annum from the date of suit till the date of realization and for costs.