GUNESETTI PRAKASH RAO Vs. SATHI VENKATA KRISHNA REDDY

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. 7/6/2000, in O.S. No.159 of 1999 passed by the learned Senior Civil Judge, Gajuwaka [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.2,98,531.75 paise being the principal and interest due on a promissory note dtd. 25/8/1996 executed by the defendant in favour of plaintiff for Rs.2,00,000.00 and for costs.

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