VENKATESWARA COTTON COMPANY Vs. GIRI COTTON TRADERS

JUDGEMENT

(1.) This appeal has been filed by the appellant/defendant, being aggrieved by the judgment and decree dtd. 22/12/2022 passed in O.S. No.556 of 2015 on the file of the Court of the learned IV Additional District Judge, Guntur, whereby the suit for recovery of money was decreed.

(2.) Heard Ms. B.Sofia, learned counsel representing Sri Ponnam Ravindra Babu, learned counsel for the appellant, and perused the material available on record.

(3.) The respondent/plaintiff filed O.S.No.556 of 2015 against the appellant/defendant for recovery of an amount of Rs.26,18,552.00 along with interest @ 24% per annum from the date of the suit till the date of realization, treating the same as a khata debt. The suit was decreed by judgment and decree dtd. 22/12/2022. The operative portion of the judgment reads as under :