S SUBRAHMANYAM NAIDU Vs. V.RAMACHANDRA NAIDU

JUDGEMENT

(1.) Challenging the decree and judgment dtd. 18/9/2019 in O.S.No.182/2011 passed by learned IV Additional District Judge, Tirupathi decreeing the plaintiff's suit for a sum of Rs.42,96,648.00 with interest @ 12% p.a. from the date of suit till the date of decree and thereafter @ 6% p.a. till realization on the principal amount of Rs.25,00,000.00, the defendant filed the instant appeal.

(2.) The factual matrix of the case in nutshell is thus:

(3.) The defendant opposed the suit by filing written statement contending thus: