DAMMU ESWARA RAO Vs. GORLI GOURESH

JUDGEMENT

(1.) Heard learned counsel for petitioners Sri K.V.Subrahmanya Narasu and learned counsel for respondent Sri G.Ram Gopal.

(2.) Revision petitioners are defendants. For the sake of convenience, parties are referred to as they are arrayed before the Court below. As the issue is common in both CRPs, they are disposed of by this common order.

(3.) According to Plaintiff, Government allotted house sites to needy people. These persons formed Sangam called Netaji Yuvajana Seva Sangam (for short Sangam) to develop the plots and to take care of common interests of members of the Sangam. Sangam entrusted the work of constructing the houses to the plaintiff on those house sites allotted to all its members. Accordingly, plaintiff constructed houses to all members including the defendants. Though, other members of the Sangam paid the amount to the plaintiff, the defendants failed to pay the amount. Hence, he filed O.S.Nos.1599 and 1600 of 2009 on the file of the I Additional Junior Civil Judge, Visakapatnam against defendants for recovery of 70,000/- each with subsequent interest.