P. KRISHNA PRASAD Vs. B. PUSHPA KUMARI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/Defendant challenging the Decree and Judgment, dtd. 21/3/2006, in O.S. No.1442 of 2004 passed by the learned I Additional Senior Civil Judge, Visakhapatnam [for short 'the trial Court']. The Respondent herein is the Plaintiff in the said Suit.

(2.) The Respondent/Plaintiff filed the Suit for recovery of a sum of Rs.8,41,580.00 being the principal and interest due on a promissory note dtd. 3/8/1998 for Rs.2,70,000.00 executed by the defendant agreeing to repay the same with interest at 36% p.a.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.