BAYANA ATCHUTA RAO Vs. TADIKONDA PAWAN KUMAR

JUDGEMENT

(1.) Defendant in O.S.No.1134 of 2006 on the file of I Additional Senior Civil Judge, Vijayawada filed the above appeal under Sec. 96 of the Code of Civil Procedure, 1908.

(2.) For the sake of convenience, parties to this appeal are referred to as they were arrayed in suit.

(3.) Plaintiff filed the suit O.S.No.1134 of 2006 against the defendant for recovery of amount on the strength of promissory note dtd. 15/11/2003.