B. SHAILAJA Vs. USHA REDDY

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 11/4/2001 passed in O.S.No.331 of 1995 on the file of the learned I Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar, whereby the suit filed by the appellantplaintiff was dismissed.

(2.) O.S.No.331 of 1995 was filed by the plaintiff seeking for recovery of money for an amount of Rs.4,99,725.00 from the defendants with future interest at the rate of 24% per annum from the date of suit till the date of realization and for costs of the suit. The plaintiff examined herself as P.W.1 and got marked Exs.A1 to A3. The fourth defendant-daughter of the fifth defendant was examined as D.W.1 and the fifth defendant was examined himself as D.W.2 and got marked Exs.B1 to B4 General Power of Attorneys executed by Defendant Nos.1 to 4 in favour of their father-fifth defendant. The trial Court, after considering the entire oral and documentary evidence on record and the case law cited by both the parties, dismissed the suit filed by the plaintiff. Aggrieved by the said judgment and decree, the plaintiff filed this appeal.

(3.) For the sake of convenience, the parties hereinafter are referred to as arrayed in the suit.