MULI SIVA REDDY Vs. KAMBAM VENKATA REDDY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree dtd. 4/12/2023 in A.S.No.124 of 2018, on the file of the Judge, Family Court, Kadapa-cum-VI Additional District and Sessions Judge, Kadapa ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 14/9/2018 in O.S.No.173 of 2015, on the file of the Principal Senior Civil Judge, Kadapa ("Trial Court" for short).

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.173 of 2015, on the file of the Principal Senior Civil Judge, Kadapa.

(3.) The plaintiff initiated action in O.S.No.173 of 2015, on the file of the Principal Senior Civil Judge, Kadapa, with a prayer for recovery of Rs.2,08,089.00 being the principal and interest due on promissory notes, dtd. 3/5/2012 and 12/9/2012 executed by the defendant in favour of plaintiff for Rs.65,000.00 and Rs.60,000.00 respectively payable with interest at 24% per annum each, for future interest and for costs of the suit.