SECUNDERABAD CANTONMENT BOARD Vs. PIPPALA ASHOK KUMAR

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dtd..20/12/2000 passed by the learned VI Senior Civil Judge-cum-Additional Judge, City Civil Court, Hyderabad (for short "trial court ") in O.S.No.629 of 1994, whereby and whereunder the suit filed for recovery of Rs.3,50,000.00was decreed.

(2.) The plaintiff filed suit for recovery of Rs.3,50,000.00, but the defendants stated that the amount was already paid and also filed two receipts in support of their contention.

(3.) The trial Court after considering the oral and documentary evidence adduced by both sides decreed the suit directing the defendants to pay the Rs.3,50,000.00with interest @12% per annum from the date of suit till the date of decree, and thereafter @ 6% per annum till realization. Aggrieved by the same, this appeal preferred by the defendants in the suit.