K.AMARENDER REDDY Vs. ASHOK KUMAR AGARWAL

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 14/12/2021 in O.S.No.453 of 2021 (hereinafter will be referred as 'impugned judgment') passed by the learned I Senior Civil Judge, City Civil Court at Hyderabad (hereinafter will be referred as 'trial Court'), the defendant preferred the present appeal to set aside the impugned judgment.

(2.) For the sake of convenience, the parties hereinafter are referred to as they are arrayed before the trial Court.

(3.) The brief facts of the case, which necessitated the appellant to file the present appeal is that, the plaintiff filed suit for recovery of Rs.45,66,000.00 by invoking Order XXXVII of the Civil Procedure Code. The averments of the plaint in brief are as under: