N. NARSIMHA REDDY Vs. P. RAVINDRA REDDY

JUDGEMENT

(1.) These regular appeals under Sec. 96 Code of Civil Procedure are directed against the decrees and common judgment in O.S.Nos.14 of 2005 and 27 of 2003 dtd. 4/4/2006 on the file of the Court of learned IV Additional District Judge, Kurnool.

(2.) The appellant herein, before the trial Court, is the plaintiff and he filed both the appeals. The respondent herein is the defendant in both the suits. For the sake of convenience, the parties hereinafter referred to as they arrayed before the trial Court.

(3.) The plaintiff instituted the suits against defendant for recovery of an amount of Rs.8,59,333.00 and Rs.10,11,656.00 with interest and costs basing on the promissory notes dtd. 1/1/2001 and 1/12/2000 respectively said to be executed by the defendant.