YARLAGADDA SATYA RAO Vs. GOLI GANIRAJU ALIAS SATHIRAJU

JUDGEMENT

(1.) THE unsuccessful defendants/appellants are the appellants in the present Second Appeal.

(2.) THIS Second Appeal is preferred as against the judgment and decree made in A. S. No. 22/97, dated 19-8-1998 on the file of IV Additional District Judge, Kakinada confirming the Judgment and decree made in O. S. No. 134/90 on the file of I Additional Subordinate Judge, Kakinada dt. 21-6-1996. The respondent/plaintiff instituted the suit O. S. No. 134/90 on the file of I Additional Subordinate Judge, Kakinada for recovery of suit amount on the strength of a promissory note dated 17-6-1989 executed by the appellants/defendants in favour of the respondent/plaintiff for Rs. 50,000/-repayable with interest @ 24% per annum together with subsequent interest at contract rate and costs of the suit.

(3.) THE parties are referred to as "plaintiff" and "defendants" for the purpose of convenience.