VATTUMALLI NARAYANA RAO Vs. MEDRARAPU KRISHNA RAO

JUDGEMENT

(1.) The 3rd defendant in O.S. No. 78/82 on the file of Subordinate Judge, Bhimavaram is he appellant. The 1st respondent in the Appeal is the plaintiff. Defendants 2, 4 and 5 were impleaded as respondents 2 to 5 in the present Appeal and the Appeal was dismissed for default as against those respondents/defendants.

(2.) The 1st respondent/plaintiff filed the above suit for recovery of Rs. 20,584/- with costs and subsequent interest as against the 1st defendant firm and also the partners on the strength of a promissory note dated 21-9-1979 executed by the 1st defendant firm, represented by its Managing Partner, shown as 2nd defendant in the suit.

(3.) For the purpose of convenience, the parties are referred to as arrayed in the original suit.