KOGANTI RATNA BABU RAO Vs. BARMA RAM PRASAD

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908 (for short, 'C.P.C') is filed by the appellant/defendant challenging the decree and Judgment dtd. 21/4/2015 in O.S.No.159 of 2013 passed by the learned Senior Civil Judge, Avanigadda (for short, 'the trial court'). Respondent is the plaintiff, who filed the suit in O.S.No.159 of 2013 seeking recovery of Rs.8,08,800.00 with interest and costs from the defendant based on the promissory note.

(2.) Referring to the parties hereinafter as arrayed in the suit is expedient to mitigate potential confusion and better comprehend the case.

(3.) The factual matrix, necessary and germane for adjudicating the contentious issues between the parties inter se, may be delineated as follows: