RADHAKRISHNAMURTHY Vs. CHANDRASEKHARA RAO

JUDGEMENT

(1.) This is a revision petition directed against the judgment and decree of the subordinate Judge, Vijayawada, given on 13-2-1963. The material facts in order to appreciate the contention raised before me may briefly be stated

(2.) The defendant borrowed a sum of Rs. 500 from one Pelluri Veera Raghavayya for agricultural purposes and executed a promissory note on 19-12-1959 at Guntur. The said payee transferred the suit promissory note to one Chittarvu Venkata Sharma for collection on 29-12-1959, As the said transferee could not succeed in collecting the debt, he re-transferred the promissory note in favour of the original payee: on 17-1-1961.

(3.) The original payee again transferred the suit promissory note for collection in favour of one Ramaraju Seetharamaiah, who in turn transferred the same in favour of the plaintiff at Vijayawada on 29-10-1961.