SHAIK KHAJA Vs. VANUKURI KOTI REDDY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the judgment and decree dtd. 22/1/2024 in A.S.No.153 of 2019 on the file of the III Additional District Judge, Guntur, confirming the judgment and decree dtd. 20/4/2019 in O.S.No.583 of 2017 on the file of the Principal Senior Civil Judge, Guntur.

(2.) The appellant herein is the defendant and the respondent is the plaintiff in O.S.No.583 of 2017 on the file of the Principal Senior Civil Judge, Guntur.

(3.) The plaintiff initiated action in O.S.No.583 of 2017 on the file of the Principal Senior Civil Judge, Guntur, with a prayer for recovery of a sum of Rs.5,14,600.00 on the basis of two promissory notes dtd. 10/9/2014 each for Rs.1,50,000.00 and for costs of the suit.