D SITHARAMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The challenge in this appeal, at the instance of plaintiff, is the judgment dated 08.09.1997 in O.S.No.66 of 1993 on the file of Subordinate Judge, Bapatla partly decreeing the suit for Rs. 10,000/- with interest at 12% p.a. against the claim of Rs. 3,50,000/-.

(2.) The parties in the appeal are referred as they were arrayed before the trial Court.

(3.) The factual matrix of the case is thus: