ATLURI ANURADHA Vs. NUVVULA VENKATA RAJU

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellants/defendants challenging the Decree and Judgment, dtd. 7/7/2008, in O.S. No.455 of 2005 passed by the learned I Additional Senior Civil Judge, Kakinada [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.9,03,875.00 being the principal and interest due on two promissory notes dtd. 15/12/2003 and 15/4/2004 executed by one Atluri Venkateswara Rao in favour of plaintiff for Rs.3,50,000.00 each and for costs.

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