EDHELLACHERUVU BALARAMI REDDY Vs. EDHELLACHERUVU MUNASWAMY REDD

JUDGEMENT

(1.) The defendant is the appellant herein. The above second appeal is filed against the judgment and decree dtd. 4/1/2021 in A.S.No.3 of 2016 on the file of V Additional District Judge, Tirupathi, confirming the judgment and decree dtd. 9/8/2012 in O.S.No.35 of 2011 on the file of Senior Civil Judge, Puttur.

(2.) For the sake of convenience, the parties shall be referred to as they are arrayed in the O.S.No.35 of 2011.

(3.) Suit O.S.No.35 of 2011 was filed by the plaintiff for recovery of Rs.2,48,402.00, principal being Rs.70,000.00 with interest @24% p.a. from 16/8/2000 to 30/3/2011, which comes to Rs.1,78,402.00, basing on a registered mortgage.