VENKAYALA BHADRAM Vs. NONI VENKATA RAO

JUDGEMENT

(1.) This revision petition is filed by the plaintiff in Small Cause Suit No. 51 of 1996 aggrieved by the dismissal of the said suit as barred by limitation.

(2.) The Petitioner filed the suit for recovery of a sum of Rs.1376/- being the principal and interest due on a promissory note dated 7-8-1993 executed by the Defendant in favour of the Plaintiff for a sum of Rs.800/- repayable with interest at Rs.2-00 per month and for subsequent interest and costs. The said suit was filed by the plaintiff on 7-8-1996.

(3.) One of the contentions advanced by the Defendant was that the suit is barred by limitation. In fact, in the written statement the defendant contended that he has paid the amount at the rate of Rs.80/- per month towards penal interest and another sum of Rs.400/- during Dasara 1995 towards principal and therefore contended that he had discharged the promissory note executed by him in favour of the plaintiff.