K. VENKATAPAPARAO Vs. K. RAMULU

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellants / Appellants / Defendants against the Decree and Judgment dtd. 9/6/2003,, in A.S.No. A.S.No.75 of 1998 on the file of learned II Additional District and Sessions Judge, (Fast Track Court), Srikakulam (for short, 'the First Appellate Court') confirming the decree and Judgment dtd. 20/4/1998, in O.S.No.108 of 1993 on the file of learned Additional Senior nior Civil Judge, Srikakulam (for short, 'the Trial Court'). Court

(2.) The Respondent is the Plaintiff, who filed the suit in O.S.No.108 108 of 1993 seeking recovery of Rs.39,670.72 670.72 ps., being the principal and interest from the Defendants based on the promissory note, note dtd. 20/6/1991.

(3.) Referring to the parties as they are initially arrayed in the suit is expedient to mitigate confusion and better comprehend the case.