GANDROTHU NAGAMANI Vs. NAMAGIRI SRINIVASA RAO

JUDGEMENT

(1.) The Appeal, under Sec. 96 of the Code of the Civil Procedure, is filed by the appellant/plaintiff challenging the decree and Judgment dtd. 19/1/2012 in O.S.No.204 of 2012 passed by the learned I Additional Senior Civil Judge, Rajahmundry (for short, 'trial court').

(2.) The appellant is the plaintiff, who filed the suit in O.S.No.204 of 2012 seeking recovery of Rs.5,57,523.00 with subsequent interest and costs from the defendants based on the promissory note.

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