DAGGUBATI SRINIVASA PRASAD Vs. POTHINI VENKATADRI

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellant challenging the Decree and Judgment, dtd. 8/5/2006 in O.S. No.84 of 2005 passed by the Additional Senior Civil Judge, Ongole [for short "the trial Court"].

(2.) The appellant herein is the defendant and respondent herein is the plaintiff in O.S. No.84 of 2005.

(3.) The respondent /plaintiff filed the suit for recovery of suit amount with costs and future interest as agreed on the foot of the suit promissory note, dtd. 11/8/2003.