SIRIPURAM SRILATHA Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Second Appeal is filed questioning the judgment and decree dtd. 15/7/2011 passed in A.S.No.33 of 2009 on the file of II Additional District Judge at Warangal whereby the judgment of the learned Principal Senior Civil Judge, Warangal vide judgment in O.S.No.324 of 2006, dtd. 23/6/2008 was set aside.

(2.) The plaintiffs were successful before the trial Court in the suit instituted for compensation. The trial Judge awarded compensation of Rs.4.00 lakhs. However, the said judgment and decree was set aside by the District Judge in first appeal, preferred by the defendants herein.

(3.) For the sake of convenience, the parties herein after will be referred as arrayed in the trial Court in the Suit.