K.RAMANJULU Vs. M.SUNDARAMMA

JUDGEMENT

(1.) Defendant, in the suit, filed the above second appeal aggrieved by the judgment and decree dtd. 8/9/2022 in A.S.No.118 of 2016 on the file of II Additional District Judge, Madanapalle confirming the judgment and decree dtd. 23/8/2016 in O.S.No.403 of 2014 on the file of Principal Senior Civil Judge, Madanapalle.

(2.) For the sake of convenience, the parties to this judgment are referred to as per their array in the plaint.

(3.) Plaintiffs filed suit O.S.No.403 of 2014 for recovery of money basing on registered simple mortgage dtd. 7/10/2011 and for passing preliminary decree etc.