VEMULAPALLY SEETARAYAMMA Vs. VENKATA AMARA PRASAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondent.

(2.) Appellant herein is the defendant in O.S.No.56 of 2013 on the file of the Special Sessions Judge for trial of SCs/STs (PoA) Cases-cum-Additional District, at Nalgonda. The parties are referred to as arrayed in the suit.

(3.) Plaintiff instituted O.S.No.56 of 2013 praying to grant decree for recovery of money of 1,21,52,000/-, which includes principal amount and interest, basing on simple mortgage deed by creating charge on immovable properties and future interest.