P RAM REDDY Vs. V ANANDA RAO

JUDGEMENT

(1.) THIS petition is filed by the petitioners/appellants under order XLVII Rule 1 CPC seeking to review the order dated 6. 9. 2008 in CCCA mp No. 360 of 2008 in CCCA MP No. 435 of 2008 in CCCA No. 165 of 2008.

(2.) HEARD the learned Counsel for the petitioners and the learned Counsel for the respondents. Perused the record.

(3.) THE respondents/plaintiffs filed a suit for recovery of a sum of rs. 6,47,733. 56ps. , against the petitioners/ appellants. After full-fledged trial, the suit was decree-in-part for a sum of Rs. 4,12,000/- with interest at 6% per annum. Aggrieved by the same, the defendants filed appeal ccca No. 165 of 2008, which is pending.