NATIONAL INSURANCE CO. LTD. Vs. MONALISA EMPLORIUM

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant No.1 challenging the Decree and Judgment, dtd. 23/11/2005, in O.S.No.482 of 1996 passed by the learned III Additional Senior Civil Judge (Fast Track Court), Guntur [for short 'the trial Court'].

(2.) The appellant herein is the defendant No.1, the respondent No.1 herein is the plaintiff and the respondent No.2 herein is the defendant No.2 in O.S.No.482 of 1996.

(3.) Originally, the respondent No.1/plaintiff herein filed the suit in O.S.No.482 of 1996 against the defendants seeking for recovery of a sum of Rs.1,72,650.00 towards damages from the defendants with future interest and costs.