D.VENKATARAMANAMMA Vs. D.VENKATA NARASIMHA SARMA

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellants/Appellants/ Defendants against the Decree and Judgment dtd. 29/1/2003, in A.S.No.140 of 1997 on the file of VII Additional District Judge, Kakinada (for short, 'the 1st Appellate Court') confirming the decree and Judgment dtd. 16/6/1997, in O.S. No.255 of 1990 on the file of II Additional Subordinate Judge, Kakinada (for short, 'the trial Court').

(2.) The Respondent/Respondent is the Plaintiff, who filed the suit in O.S.No.255 of 1990 seeking recovery of Rs.71,826.00 being the amount due on a promissory note dtd. 6/9/1984 executed by late Degala Kannayyakapu for Rs.42,000.00 in favour of Plaintiff with subsequent interest and costs from the assets of late said kannayyakapu in the hand of Defendants 1 to 6.

(3.) Referring to the parties as they are initially arrayed in the suit is expedient to mitigate any potential confusion and better comprehend the case.