SUPERINTENDENT ENGINEER Vs. Y. KONDA REDDY

JUDGEMENT

(1.) The appeal suit is filed against the decree and judgment dtd. 29/7/2002 in O.S.No. 9 of 1997 on the file of the Court of learned Additional District Judge, Anantapur (for short, 'the trial Court'). The suit was filed by the plaintiff for recovery of Rs.11,00,000.00 from the defendants with subsequent interest @ 12% p.a. from the date of suit till the date of realization with costs.

(2.) The case of the plaintiffs as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by defendant No. 2 are as follows: