RAMA RAO Y V Vs. P S NAGAMANI

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the order of the Senior Civil Judge, Bobbili dated 21-7-1998 in O.S.No. 29 of 1993 directing the plaintiff-petitioner to pay the balance of sale consideration of Rs. 37,500/- together with interest at 18% p.a.

(2.) Plaintiff is the petitioner in this revision.

(3.) It is admitted by the learned Counsel appearing for both parties that the amount of Rs. 37,500/- which is said to be balance amount of sale consideration has already been deposited. Therefore, the only question that remains for consideration before this Court is with regard to depositing the amount towards interest.