VALLABHANENI VENKATESWARA RAO Vs. BOBBA VASUDEVARAO

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellant/Appellant/Defendant against the Decree and Judgment dtd. 17/10/2006, in A.S.No.8 of 2003 on the file of VIII Additional District and Sessions Judge, (Fast Track Court), Vijayawada (for short, 'the 1st Appellate Court') confirming the decree and Judgment dtd. 20/1/2003, in O.S.No.17 of 1997 on the file of I Additional Senior Civil Judge, Vijayawada (for short, 'the trial Court').

(2.) The Respondent/Respondent is the Plaintiff, who filed the suit in O.S.No.17 of 1997 seeking recovery of Rs.50,284.00 being the principal and interest from the Defendant based on the promissory note, dt.26/5/1994.

(3.) Referring to the parties as they are initially arrayed in the suit in O.S.No.17 of 1997 is expedient to mitigate any potential confusion and better comprehend the case.