M. DANIAL PRATAP Vs. R. VENKAT RAO

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 8/3/2022 in A.S.No.203 of 2017 on the file of the VII Additional District Judge, Visakhapatnam, Visakhapatnam District, confirming the Judgment and decree dtd. 24/8/2017 in O.S.No.93 of 2015 on the file of the VI Additional Senior Civil Judge, Visakhapatnam.

(2.) The appellants herein are the defendants 1 and 2 and the respondent herein is the plaintiff in O.S.No.93 of 2015 on the file of the VI Additional Senior Civil Judge, Visakhapatnam.

(3.) The plaintiff initiated action in O.S.No.93 of 2015 on the file of the VI Additional Senior Civil Judge, Visakhapatnam, with a prayer for recovery of a sum of Rs.5,99,660.00 being the principal and interest due on a promissory note dtd. 20/1/2012 for Rs.3,50,000.00 executed by the defendants in favour of the plaintiff agreeing to repay the same with interest and for costs.