SHAIK KHADAR VALI Vs. SHAIKH MAQBUL

JUDGEMENT

(1.) This Second Appeal, under Sec. 100 of Code of Civil Procedure, 1908 (for short, 'C.P.C'), has been filed by the Appellant/ Appellant/Respondent Respondent/Plaintiff against the Decree and Judgment dtd. 7/4/2009, in A.S.No.302 302 of 2008 on the file of IV Additional District Judge, Guntur (for short, 'the 1st Appellate Court') reversing the decree and Judgment dtd. 22/9/2008,, in O.S.No. O.S.No.735 of 2005 on the file of II Additional Senior Civil Judge, Guntur (for short, 'the trial Court').

(2.) The Appellant/Respondent /Respondent is the Plaintiff, who filed the suit in O.S.No.735 of 2005 seeking recovery of Rs.3,98,800.00 being the principal and interest from the Defendant based on the promissory note.

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