THUMMALAPALLI VISWANADHAM Vs. MAJETI GOVINDARAJULU

JUDGEMENT

(1.) The unsuccessful defendants in OS No. 365 of 1982 on the file II Additional Subordinate Judge, Kakinada, dated 20.8.1990, had preferred the present appeal. The plaintiff in the said suit is the respondent in the appeal.

(2.) For the purpose of convenience, the parties hereinafter would be referred to as plaintiff and defendants as arrayed in the suit.

(3.) The plaintiff filed the suit for recovery of an amount of Rs. 38,240/- being the advance together with interest from 6.3.1982 to 30.11.1982 at 12% per annum and damages and for other appropriate reliefs.