KOGANTI POORNACHANDRA RAO Vs. YARRANGUNTLA MARRY MATALDA

JUDGEMENT

(1.) Feeling aggrieved with the decree and judgment dt.24/11/2008 in O.S. No.611 of 2007 passed by the Principal Senior Civil Judge, Vijayawada (for short "the trial court"), whereby dismissed the suit, the plaintiff therein has preferred the present appeal.

(2.) The parties hereinafter will be referred to as depicted in the suit for convenience.

(3.) The brief averments culled out from the plaint are that the defendant borrowed Rs.3,00,000.00 from the plaintiff for her family expenses on 17/1/2005 and executed a promissory note on the same day, agreeing to repay the amount along with interest @ 24% per annum. However, despite the repeated demands and even after issuance of the registered legal notice dt.2/4/2007, the defendant failed to discharge the said debt. The defendant acknowledged the receipt of the notice on 3/4/2007.