N. VENKATA SUBBAIAH Vs. V. VINOD KUMAR

JUDGEMENT

(1.) The appeal is filed by the defendant aggrieved by the decree and judgment, dtd. 30/12/2005 passed in O.S.No. 66 of 2002 on the file of learned Senior Civil Judge, Proddatur.

(2.) For the sake of convenience and brevity, the parties shall be referred to as they are arrayed in suit O.S.No.66 of 2002.

(3.) The plaintiff filed suit O.S.No. 66 of 2002 on the file of learned Senior Civil Judge, Proddatur against the defendant for recovery of an amount of Rs.5,96,333.00 basing on five promissory notes along with interest.