KAPA ANURADHA Vs. PUDOTA ANIL KUMAR

JUDGEMENT

(1.) This appeal is filed against the Judgment and Decree, dated 31.1.2013 passed in O.S.No.815 of 2010 on the file of the Court of IV Additional Senior Civil Judge, Guntur.

(2.) Appellant herein is the 1st defendant in the above suit filed by 1st respondent / plaintiff for recovery an amount of Rs.8,00,000/- Both the parties contested the suit and after elaborate trial, the learned Judge decreed the suit in favour of the 1st respondent/plaintiff. Aggrieved by the same, the appellant filed the present appeal.

(3.) At the time of admission, this Court has passed an interim order, dated 27.4.2017 passed in A.S.M.P.No.1508 of 2014, directing the appellant to deposit 1/4th of the decretal amount. In compliance of the said order, the appellant has deposited an amount of Rs.2,50,000/- before the trial Court.