(1.) This Second Appeal was admitted on 29-6-1993. The value of the Second Appeal for the purpose of Court fee and jurisdiction is Rs. 8404/-.
(2.) Tummala Tirumalarao, appellant/ plaintiff filed O.S.No. 532/79 on the file of I Additional Munsif Magistrate, Tenali for recovery of Rs. 6400/- against the respondent/defendant, Pemmasani Laxmaiah. The suit was partly decreed by the Court of first instance on 16-1-1986 and aggrieved by the same, the plaintiff carried the matter by way of Appeal A.S.No. 7/86 on the file of Principal Subordinate Judge, Tenali and the same was dismissed on 19-11-1992. The plaintiff being aggrieved by the said Judgment and decree had preferred the present Second Appeal.
(3.) The respective pleadings of the parties are as hereunder.