RAMASALAMMA Vs. POTTURI VENKATA SRINIVASA RAJU

JUDGEMENT

(1.) The second appeal is against the judgment and decree in A.S. No.20 of 2006 on the file of the Principal District Judge, Ranga Reddy District, dated 30-04-2009, by which the appeal was dismissed without costs and the judgment and decree in O.S. No.643 of 2001 on the file of IV Additional Senior Civil Judge's Court (Fast Track Court), Ranga Reddy District, dated 29-12-2005 by which the suit was dismissed with costs, were confirmed.

(2.) The parties are referred to herein as they are arrayed in the suit.

(3.) The plaintiff filed the suit for recovery of Rs.2,25,392/-on the basis of four pronotes dated 01-08-1998, 02-09-1998, 01-02-1999 and 05-01-2000 for Rs.40,000/-each executed by the defendant in favour of Peda Basi Reddy, husband of the plaintiff. The defendant was stated to be a family friend of V. Subba Reddy, the plaintiff's brother, leading to the borrowal for his family expenses and constructing a building agreeing to repay the same with interest at 24 per cent per annum. Peda Basi Reddy died on 21-06-2001 and the defendant did not pay in spite of demands by Peda Basi Reddy and after his death, the plaintiff. The part payments made were given credit to and the suit was filed for recovery of balance.