G. SUBBA NARASAIAH Vs. BADAM UMA MAHESWAR RAO

JUDGEMENT

(1.) Defendant in the suit filed the above second appeal aggrieved by the judgment and decree dtd. 18/11/2021 in A.S.No.56 of 2019 on the file of III Additional District Judge, Kurnool at Nandyal, confirming the judgment and decree dtd. 4/6/2019 in O.S.No.440 of 2017 on the file of Principal Junior Civil Judge, Nandyal.

(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.440 of 2017 for recovery of an amount Rs.2,73,000.00, principal being Rs.2,25,000.00 from the defendant on the strength of promissory note dtd. 20/10/2016.