RAJESHWARI CONSTRUCTIONS Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) Challenging the propriety of the decree and judgment dtd. 15/11/2007 in O.S.No.161 of 2003 passed by the XII Additional Chief Judge, City Civil Court, Hyderabad, the plaintiff preferred this appeal.

(2.) We have heard Sri M.V. Durga Prasad, learned Senior Counsel for the appellant and the learned Additional Government Pleader for Irrigation representing the respondents.

(3.) The relevant facts in brief are that the appellant as plaintiff filed the suit seeking direction to the defendants to render the accounts and settle the bills by paying an amount estimated at Rs.94,98,907.00 with future interest at 24% per annum with costs. The Court below having considered the issues, on the ground of territorial jurisdiction returned the plaint for its presentation before the appropriate Court. Aggrieved thereby, the plaintiff preferred this appeal.