B.BALAJI SINGH Vs. JAYANTHI NAGA SUDHA LAKSHMI

JUDGEMENT

(1.) This Second Appeaal has been filed by the Appellant/Respondent/ Defendant against the Decree and Judgment dtd. 25/11/2002, in A.S.No.50 of 2000 on the file of Senioor Civil Judge, Gooty (for short, 'the Firsst Appellate Court') reversing the decreee and Judgment dtd. 2/11/2000, in O.S.No.40 of 1999 on the file of Junior Ciivil Judge, Guntakal (for short, 'the Trial Court').

(2.) The Respondent/Apppellant is the Plaintiff, who filed the suit in O.S.No.40 of 1999 seeking recovery of Rs.33,690.00, the principal and interest, from the Defendant based on the promissory note dtd. 25/4/199 6.

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