SAVANI TRANSPORT LTD Vs. ALAPATI PRAMILA RANI

JUDGEMENT

(1.) A suit was filed by the respondents against the petitioners for recovery of Rs. 1,50,000 towards damages which had been decreed by the court on 25.2.1997. The facts which led to filing of the suit are narrated in the judgment of the trial court as follows:

(2.) The suit was contested by defendants and the following issues were framed:

(3.) Evidence was led and finally the court passed the decree for Rs. 40,000 with 6 per cent interest. After the decree was passed, the petitioner filed a revision before the Subordinate Judge Court, Vijayawada, who dismissed it on the ground that an appeal was available. .