KANDALA PULAMMA Vs. CHENNU VIJAYA VENKATA LAKSHMANA KUMAR

JUDGEMENT

(1.) This appeal is filed by the appellant aggrieved by the judgment and decree passed by the learned II Additional District Judge, Nalgonda, Suryapet in O.S.No.2 of 2014, dtd. 7/2/2020.

(2.) Appellant is the defendant and respondent is the plaintiff in the suit. For the sake of convenience, the parties will be hereinafter referred to as the plaintiff and the defendant.

(3.) The plaintiff has filed suit for recovery of amount of Rs.18,67,000.00 and for preliminary decree directing the defendant to pay the suit amount by granting reasonable time for redemption of mortgage plaint schedule property, in the event of failure to redeem the mortgage property in accordance with preliminary decree, to pass a final decree for sale of mortgaged immovable plaint schedule property in terms of Order 34 of Code of Civil Procedure, 1908 for realization of decreetal amount with subsequent interest at the rate of 24% per annum.