ABBISETTI KRISHNA MOORTHY Vs. SINGASANI RAGHURAMAIAH

JUDGEMENT

(1.) This appeal is by the Defendant arising out of a suit O.S. No. 37 of 1986 filed by the Plaintiff/Respondent herein for recovery of money based on a pronote. The said suit was dismissed by the trial Court by judgment and decree dated 19.12.1988 but has been decreed by the lower appellate Court in A.S. No. 22 of 1989 by judgment and decree dated 20.10.1992. Hence, this second appeal.

(2.) The facts, in brief, are as follows:

(3.) It would be, thus, noticed on the above pleadings of the Appellant/Defendant that he denied passage of any consideration on execution of Ex.Al pronote and as such, the trial Court framed the following issues for consideration: