RAYADURGAM BALASUBRAMANYAM Vs. C.VENKATARAMANAIAH

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant challenging the Decree and Judgment, dtd. 12/7/1999, in O.S. No.260 of 1993 passed by the learned Additional Senior Civil Judge, Tirupati [for short 'the trial Court']. The Respondent herein is the plaintiff in the said Suit.

(2.) The respondent/plaintiff filed the Suit for recovery of a sum of Rs.1,19,600.00 being the principal and interest due on a promissory note dtd. 12/3/1991 executed by the defendant in favour of plaintiff in renewal of earlier pronotes and simple mortgage deed and for costs.

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