C. NAGARATHANAMMA Vs. V. PARAMESHWARI

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 06.09.2007, passed in A.S.No.30 of 2004, by the District Judge, Chittoor, whereby and where under the District Judge has allowed the appeal setting aside the judgment and decree dated 07.01.2004, passed in O.S.No.796 of 1999, by the II Additional Junior Civil Judge, Chittoor.

(2.) The appellant herein is the defendant and respondent herein is the plaintiff in O.S.No.796 of 1999. The parties hereinafter will be referred to as they are arrayed before the trial Court for the sake of convenience.

(3.) The plaintiff filed the suit for recovery of an amount of Rs.78,870.00 together with interest and costs.