G.APPARAO Vs. PUVVADA VENKANNA(DIED)

JUDGEMENT

(1.) Assailing the judgement and decree dtd. 30/11/2005 passed in OS No.158 of 2004 on the file of learned Additional Senior Civil Judge, Kurnool, plaintiff filed the above appeal.

(2.) For brevity and clear understanding the parties to the appeal are referred to as they are arrayed in the plaint.

(3.) The plaintiff filed the suit for the recovery of an amount of Rs.5,14,932.00, principal amount being 3,00,000/-, basing on four promissory notes dtd. 6/6/2001 and two promissory notes dtd. 16/7/2001.