(1.) The unsuccessful defendants 2 and 3 in O.S. No.61 of 1987 on the file of the Subordinate Judge, Pithapuram are the appellants and the plaintiff in the said suit is the respondent.
(2.) The parties will be referred to as arrayed in the trial Court for the purpose of convenience. The plaintiff filed the suit in O.S. No.184 of 1984 on the file of the Subordinate Judge, Kakinada which was renumbered as O.S. No.61 of 1987 on the file of Subordinate Judge, Pithapuram for recovery of a sum of Rs.48,882-40 ps. towards balance of the principal and interest due on a promissory note dated 30-3-1982 executed by the 1st defendant in favour of the plaintiff for Rs.40,000.00 repayable with interest at 24% p.a. together with subsequent interest and for costs of the suit.
(3.) In the trial Court on the strength of respective pleadings of the parties, framed issues. On behalf of the plaintiff P.Ws.1 and 2 were examined and Exs.A-1 to A-8 were marked. Likewise on behalf of the defendants D.W.I was examined and Exs.B-1 to B-3 were marked.
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