D NAGARATHNAMMA Vs. PULICHERLA KRISHNA REDDY

JUDGEMENT

(1.) This second appeal is preferred by the plaintiffs in O.S.No.7 of 1975 on the file of the District Munsif, Puttur of Chittoor District against the judgment and decree of the Principal Subordinate Court, Tirupathi in A.S.No.77 of 1978 preferred by the defendants challenging its validity and legality. The facts leading to the preferring of the second appeal by the plaintiffs are briefly as follows:

(2.) The defendant further averred that the suit promissory note came into existence under the above circumstances and it is not valid and binding on him. He therefore requested to dismiss the suit with costs.

(3.) On the basis of the pleadings of both parties, the trial court framed the issues to the effect whether the suit promissory note is not supported by consideration and whether the suit promissory note came into existence under the circumstances stated by the defendant.