A.RAJA GOPAL REDDY Vs. MATLI NARAYANA REDDY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 30/7/2024 in A.S.No.75 of 2022, on the file of the Principal District Judge, Kadapa, confirming the Judgment and decree dtd. 28/9/2022 in O.S.No.858 of 2019, on the file of the II Additional Junior Civil Judge, Kadapa.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.858 of 2019 on the file of the II Additional Junior Civil Judge, Kadapa.

(3.) The plaintiff initiated action in O.S.No.858 of 2019 on the file of the II Additional Junior Civil Judge, Kadapa, with a prayer for recovery of an amount of Rs.12,08,750.00 basing on the foot of a promissory note dtd. 29/8/2013, with interest and costs of suit.