CHINTADA DAS Vs. KODURU BODDOJI

JUDGEMENT

(1.) The petitioner, who is the defendant No.1, seeks to challenge the judgment and decree in SC No.39 of 1994 dated 26-2-1997 on the file of the Subordinate Judge, Bobbili.

(2.) The respondent No.1-Plaintiff filed the suit for recovery of a sum of Rs.4,987.00 which includes the principal and interest in pursuance of a pronote Ex.A-1 dated 19-11-1991 executed by the defendants 1 to

(3.) Originally, the said pronote was in favour of the defendant No. 4 for borrowing a sum of Rs.3,750.00 and later it was transferred in favour of the plaintiff by the defendant No. 4 on 21-4-1994 as per Ex.A-2 on receipt of a sum of Rs. 4,000.00. Thus, the plaintiff being a holder in due course sought to recover the amount on the ground that though the plaintiff has demanded the amount including issuance of a registered notice in Ex.A-3 dated 23-4-1994 no payment was forthcoming. It is only the defendant No. 1-the petitioner who contested the suit. The other defendants 2 to 4 remained ex parte.