LAWS(TLNG)-2019-6-45

BRANCH MANAGER Vs. A RAVICHANDRA REDDY

Decided On June 03, 2019
BRANCH MANAGER Appellant
V/S
A Ravichandra Reddy Respondents

JUDGEMENT

(1.) This Revision is filed challenging the order dt.08-08-2018 in I.A.No.1514 of 2017 in CMASR.No.11212 of 2017 of the Principal District Judge, Ranga Reddy District at L.B. Nagar.

(2.) Petitioner Bank herein is defendant in O.S.No.1624 of 2012 on the file of the II Additional Senior Civil Judge, Ranga Reddy District.

(3.) The said suit was filed by respondent against petitioner for recovery of a sum of Rs.7,77,413/- with future interest @ 18% p.a. from the date of suit till date of actual payment or realization.