K. VENKATESWARA RAO Vs. V. SATYAVATAMMA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/plaintiff challenging the Decree and Judgment, dtd. 26/3/1999, in O.S. No.16 of 1997 passed by the learned Senior Civil Judge, Rajam [for short 'the trial Court']. The Respondent herein is the defendant in the said Suit.

(2.) The appellant/plaintiff filed the Suit for recovery of a sum of Rs.1,52,160.00 being the principal and interest due on a promissory note dtd. 25/1/1996 executed by the defendant in favour of plaintiff for Rs.1,20,000.00 and for costs.

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