SANAPALA SETHARAM Vs. VAJJA SEMESWARAMMA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 29/9/2021 in A.S.No.8 of 2017 on the file of the VI Additional District Judge, Sompeta, Srikakulam District, confirming the Judgment and decree dtd. 12/9/2014 in O.S.No.100 of 2005 on the file of the Senior Civil Judge, Sompeta.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.100 of 2005 on the file of the Senior Civil Judge, Sompeta.

(3.) The plaintiff initiated action in O.S.No.100 of 2005 on the file of the Senior Civil Judge, Sompeta, with a prayer for recovery of Rs.3,86,800.00 being the principal and interest at the rate of 12% per annum due on a pronote dtd. 2/7/2003 for Rs.3,00,000.00 executed by the defendant in favour of the plaintiff with subsequent interest and for costs of the suit.