PALIKI GOVINDABABU Vs. NURIKURTHI VEERA VENKATA SATYANARAYANA

JUDGEMENT

(1.) Defendant filed the above second appeal aggrieved by the judgment and decree dtd. 18/2/2022 in A.S.No.195 of 2019 on the file of VIII Additional District and Sessions Judgecum-Special Court for Trial of Offences against Women, East Godavari District, Rajamahendravaram, confirming the judgment and decree dtd. 14/10/2019 in O.S.No.147 of 2017 on the file of Senior Civil Judge, Ramachandrapuram.

(2.) For the sake of convenience and brevity, parties to this judgment are referred to as per their array in suit.

(3.) Plaintiff filed the suit O.S.No.147 of 2017 on the file of Senior Civil Judge, Ramachandrapuram for recovery of an amount Rs.6,27,750.00, principal being Rs.5,00,000.00.