C.MOHAN REDDY Vs. OTTRA RAMESH

JUDGEMENT

(1.) This second appeal is filed against the concurrent judgments rendered by the Court of Senior Civil Judge, Tirupati in O.S.No.393 of 2007 and the Court of VI Additional District Judge (Fast Track Court), Tirupati in A.S.No.92 of 2009.

(2.) In the written statement, the appellant denied the borrowing of the amount and execution of promissory notes. He stated that the suit was instituted at the instance of one Mr.Ramakrishna, Inspector of Excise, on account of the differences between both of them. He has also pleaded that the promissory notes were fabricated.

(3.) The trial Court decreed the suit and the appeal preferred by the appellant was dismissed. Hence, this second appeal.