REGENT COMPUTRONICS PVT. LTD.

KISHORE BOILED RICE MILL Appellant

V/S

Puvvada Pullaiah Respondents

Referred Judgements :-

RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
CHATURBHAI PANDE VS. COLLECTOR RAIGARH [REFERRED TO]
R PUTHUNAINARALHITHAN VS. PH PANDIAN [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
P SUBBARAYUDU VS. K GANGULU NAIDU [REFERRED TO]
ROHITBHAI JIVANLAL PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
PRAKASH MADHUKARRAO DESAI VS. DATTATRAYA SHESHRAO DESAI [REFERRED TO]

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 28/1/2008, in O.S. No.262 of 2002 passed by the learned Additional Senior Civil Judge, Ongole [for short 'the trial Court']. The first Respondent herein is the plaintiff in the said Suit.

(2.) The respondent/plaintiff filed a Suit for recovery of a sum of Rs.7,32,394.00 being the principal and interest due on a promissory note dtd. 5/5/1996executed by the second defendant in favour of plaintiff for Rs.3,50,000.00 and for costs.

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

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KISHORE BOILED RICE MILL Vs. PUVVADA PULLAIAH

Referred Judgements :-

JUDGEMENT

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