Yanganhagari Narayana Reddy vs Kothakapu Venkata Narayana Reddy
2024 Latest Caselaw 7382 AP

Andhra Pradesh High Court - Amravati

Yanganhagari Narayana Reddy vs Kothakapu Venkata Narayana Reddy on 20 August, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

PROCEEDING SHEET Sl.No. Date ORDER

09 20.08.2024 TMR,J

Learned counsel for the Appellant is present.

In the result, the Second Appeal is partly allowed without costs. The Judgment and decree, dated 16.06.2004 passed in A.S.No.37 of 2003 on the file of Senior Civil Judge, Gooty, are modified by reducing the rate of interest from 12% per annum to 9% per annum on Rs.20,000/- from the date of suit till the date of decree. The rest of the trial Court's Judgment, as upheld by the 1st Appellate Court, stands affirmed.

______ TMR,J

SAK