P MURALIDHAR RAO Vs. ANDHRA BANK,MEDAK DIST

JUDGEMENT

(1.) This appeal is filed against the decree and judgment dated 29.06.1998 in O.S.No.41 of 1994 passed by the Senior Civil Judge, Siddipet, Medak District, whereby the trial Court has dismissed the said suit.

(2.) The appellants are the plaintiffs and the respondent is the defendant.

(3.) The plaintiffs filed the said suit claiming damages of Rs.6,39,384/- in respect of building Nos.1-13 and 1-13/1 damaged by the Naxalites, which the defendant-Bank has taken on rent.