KONDA RANGA REDDY Vs. GALIVEEDU RAJA REDDY

JUDGEMENT

(1.) The respondent filed O.S. No. 98 of 1999 in the Court of Principal Junior Civil Judge, Rayachoty, against the appellant for recovery of certain amount, on the basis of a promissory note, dated 24-06-1996. The appellant opposed the suit and denied the execution of the promissory note. The trial Court dismissed the suit on 23-03-2001. The respondent filed A.S. No. 4 of 2001 in the Court of Senior Civil Judge, Rayachoty. The appeal was allowed on 27-09-2005. Hence, this Second Appeal.

(2.) Sri L.J. Veera Reddy, learned Counsel for the appellant submits that the trial Court dismissed the suit by taking into account, the report of the handwriting expert, which is to the effect that the signature on the promissory note, marked as Ex.A-1, is forged, and the lower Appellate Court has reversed the judgment of the trial Court, without any basis. He further submits that Ex.A-1 was not proved, as required under law, much less, the respondent established that Ex.A-1 is supported by consideration.

(3.) The trial Court framed the following issues for its consideration: