K. LAKSHMANA RAO Vs. NALLANI SAI BABU

JUDGEMENT

(1.) Defendant before the trial court is the appellant herein. Plaintiff in the suit is the respondent herein.

(2.) Sri Sreenivasa Rao Velivela, learned counsel for appellant and Sri Venkata Ranga Das, Kanuri, learned counsel for respondent submitted arguments.

(3.) OS.No.591 of 2010 before learned I Additional Senior Civil Judge, Vijayawada was filed by plaintiff. He alleged that the defendant borrowed Rs.3,50,000.00 cash from him on 9/11/2007 and executed a demand promissory note agreeing to repay the same with 24% interest per annum as and when demanded. Despite demands and notice dtd. 15/4/2010 defendant did not pay and therefore plaintiff sued him for recovery of Rs.5,53,000.00 comprising the principal and interest accrued till then. Defendant filed his written statement wherein he denied the case set up by the plaintiff and narrated his own version of the case. Suit went for trial. Learned trial court settled the following issues for trial: Issues: -