GUTHIKONDA VISWANATHAN Vs. GUTHIKONDA VENUGOPAL NAIDU

JUDGEMENT

(1.) Second Appeal has been filed by the Appellant / Defendant against the Decree and Judgment dtd. 17/9/2007, in A.S.No. Principal District Judge, Nellore (for short, 'the 1st') confirming the decree and Judgment dtd. 15/2/2006 on the file of Senior Civil Judge, Gudur (for short, 'the trial Court).

(2.) The Respondent/Respondent is the Plaintiff, who filed the suit in seeking recovery of Rs.1,63,865.00 being the principal and from the Defendant based on the promissory note, dt.5/5/1999

(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.