SUDHIR AGARWAL, RAKESH SRIVASTAVA, JJ. - (1.) Heard Sri R.C. Singh, learned counsel for appellants and Sri S.A. Murtaza, learned counsel for respondent.
(2.) This is defendants' appeal under Section 96 of Code of Civil Procedure(hereinafter referred to as 'CPC') arising from judgment dated 29.3.1997 and decree dated 9.4.1997, respectively, passed by Sri Amar Singh, Additional Civil Judge(1), Bareilly decreeing Original Suit no. 370 of 1986, Nisha Agnihotri vs. Food Corporation of India and another, for recovery of Rs.15,99,369 alongwith interest at the rate of 12% per annum.
(3.) The plaint case set up by plaintiff respondent vide plaint dated 26.9.1986, amended vide Court's order dated 12.11.1986 and 26.7.1989, is that plaintiff is owner of four acres of land situated on Bareilly -Pilibhit road. Defendant appellant -1 i.e. Food Corporation of India (hereinafter referred to as 'FCI') is a body corporate, carrying on business of purchase and storage of agricultural commodities. Defendant -2 is District Manager and Principal Officer, FCI at Bareilly district.;