V.NARASIMHA REDDY Vs. P.RAVINDRA REDDY

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, 1908, is filed by the appellant/plaintiff challenging the decree and Judgment dtd. 4/6/2012 in O.S.No.3 of 2009 passed by the learned Principal District Judge, Kurnool (for short, 'the trial Court'). The Appellant is the Plaintiff, who filed the suit in O.S. No.3 of 2009 seeking recovery of Rs.11,30,000.00 towards principal and Rs.8,13,600.00 towards interest, totalling Rs.19,43,600.00 from the Defendant with interest at the rate of 24% per annum. The Respondent is the Defendant in the said suit.

(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: