POLISETTY SEETHARAMANJANEYULU SONS Vs. VEERAGANDHAM RAMA KOTAMMADIED

JUDGEMENT

(1.) The defendants are the appellants. The plaintiff is the respondent.

(2.) The respondent laid the suit for recovery of Rs.12,93,127/- payable by the appellants to her basing on two promissory notes dated 03.01.2000 and 06.1.2000 respectively executed by the 2nd appellant on behalf of the 1st appellant registered firm.

(3.) The case of the respondent as per the plaint is that the appellants 3 and 4, being partners of the 1st appellant along with the 2nd appellant are jointly and severally liable to satisfy her claim and that they borrowed Rs. 32,700/- and Rs. 5,20,850/- agreeing to repay the same with interest at 24% p.a. thereunder respectively. She further stated that in spite of repeated demands and issuance of legal notice dated 12.12.2005, the appellants failed to repay the amount due and that made her to lay the suit.