VALASAPALLI SADASIVA RAO Vs. KHAMBAMPATI RAMAMOHANA RAO

JUDGEMENT

(1.) This second appeal is presented against the decree and judgment in A.S.No.113 of 2018 on the file of the Court of the learned Principal District Judge, West Godavari at Eluru dated 19.02.2021. By this decree and judgment, the decree and judgment in O.S.No.251 of 2016 dated 03.01.2018 on the file of the Court of the learned Additional Senior Civil Judge, Eluru were confirmed.

(2.) Having regard to the nature of this matter, upon hearing Sri Ch.Venkaiah, learned counsel for the appellant, it is felt desirable to dispose of at the stage of admission itself, finding that it is lacking substantial questions of law in terms of Section 100 CPC, to determine.

(3.) The question involved in this matter is in respect of granting or rather permitting interest during currency of the transaction covered by the suit promissory note dated 29.07.1987.