PINGLE KODANDA RAMMA REDDY Vs. J.K. RAM RAO

JUDGEMENT

(1.) THE Defendant has filed this appeal against the decree, allowing plain -tiff No. 1 Rs. 5,000 in his suit for damages for malicious prosecution. Two persons had jointly instituted the suit for Rs. 20,000; but the lower Court has dismissed the entire claim of plain -till; No. 2 and disallowed the rest of the claim of plaintiff No. 1, who has filed a cross -objection claiming the amount disallowed.