A.SUDHAKAR REDDY Vs. P.YASODAMMA

JUDGEMENT

(1.) The defendant in O.S.No.33 of 2013 on the file of the court of Additional Senior Civil Judge-FAC: Principal Senior Civil Judge, Chittoor is the appellant in this second appeal. Originally, the respondent in this appeal has filed the above suit seeking for recovery of Rs.2,45,300.00 being the principal amount of Rs.1,50,000.00 and Rs.95,300.00 being interest due under a promissory note, dtd. 5/5/2010, together with interest @ 24% per annum.

(2.) For the sake of convenience, the parties herein will be referred as arrayed in the suit.

(3.) The contention of the plaintiff in the suit is that on 5/5/2010 the defendant borrowed an amount of Rs.1,50,000.00 from her for his family necessities and business purpose and agreed to repay the same together with interest @ 24% P.A. and in consideration thereof, he has executed a promissory note. Later, as the defendant did not repay the amount borrowed by him, he got issued a legal notice, dtd. 21/11/2012, to the defendant and defendant having received the same issued a reply notice with false allegations.