RANGA PARAMESWARI Vs. RANGA MADHUSUDHAN RAO

JUDGEMENT

(1.) THE petitioners filed the present C. R. P. as against an order dated 22. 04. 2008, made by the learned District Judge, Ongole, in C. F. R. No. 1763 of 2008 in appeal suit of 2008, preferred as against the judgment and decree dated 19. 11. 2007 made in O. S. No. 24 of 2004.

(2.) THE petitioners herein are the appellants. The unsuccessful defendants in o. S. No. 24 of 2004 on the file of the Senior Civil Judge, Chirala, aggrieved by the judgment and decree dated 19. 11. 2007, had preferred the appeal. The office had taken an objection relating to payment of court fee and certain other objections had been raised before numbering the appeal, and the matter was called on Bench. After hearing the counsel at length, the learned District judge, Ongole, having formulated the point for consideration at para 3, recorded the reasons at paras 4, 5, 6, 7 and 8, and ultimately upheld the office objections relating to the valuation of the appeal. Aggrieved by the same, the present C. R. P. had been preferred.

(3.) THIS Court, while admitting the C. R. P on 28. 05. 2008, ordered notice to the respondent and the learned counsel for the petitioners was also permitted to take out personal notice and file proof of service. It is stated that the respondent had been served and proof of service also had been filed.