THUMATI PARIPURNA GOVINDAMMA Vs. THATHA CHINA VENKATA SUBBAIAH

JUDGEMENT

(1.) The defendants 1, 2 and 4 are the appellants-petitioners herein who are aggrieved against the judgment and decrees in O.S. No.185, 186 and 187 of 1983 dated 10-9-1993 and the orders passed in LA. Nos.2355, 2356 and 2357 of 1993 dated 14-9-1994 on the file of the Principal Subordinate Judge at Ongole.

(2.) All the three suits were filed for recovery of Rs.1,19,662-40, Rs.35,024-64 and Rs.1,90,662-40 on the foot of promissory notes of the even date 23-12-1980 marked as Exs.A-11, A-9 and A-12 executed by late Thumati Rangaiah Choudhary.

(3.) The first defendant is the wife, the second defendant is the son and defendants 3 and 4 are the daughters of the said late Rangaiah Choudhary.