VUGGIRALA UDAYA CHANDRA RAO Vs. SUNKARA VENKATESWARLU

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellant/defendant challenging the decree and Judgment dtd. 15/3/2012 in O.S.No.539 of 2008 passed by the learned IV Additional Senior Civil Judge, Guntur (for short, 'trial court'). Respondent is the plaintiff in the said suit, who filed the suit in O.S.No.539 of 2008 seeking recovery of Rs.6,86,666.00 with interest and costs from the defendant based on two promissory notes.

(2.) The parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The facts leading to the present Appeal, in a nutshell, are as under: