P.SAMBA SIVA RAO Vs. S.JANARDHANA RAO

JUDGEMENT

(1.) The appeal is filed against the judgment and decree dtd. 19/9/2003 in O.S.No.17 of 2000 passed by the learned Principal Senior Civil Judge, Tenali, Guntur District. The suit is filed for recovery of Rs.1,89,084.00 being the amount of principal and interest due on a promissory note dtd. 13/2/1997 executed by the defendant in favour of the plaintiff's transferor for Rs.1,10,000.00 payable with interest at 24% per annum and for costs.

(2.) The case of the plaintiff as narrated in the plaint, in brief, is as follows:

(3.) Brief averments in the written statement filed by the defendant are as follows: