BORRA GOPALASWAMY Vs. KONATAM SEETHARAVAMMA

JUDGEMENT

(1.) Heard Sri Dharma Rao, Counsel representing the appellant.

(2.) The unsuccessful defendant in both the Courts below had preferred the present second appeal. The respondent/plaintiff filed the suit O.S. No. 106/83 on the file of Subordinate Judge, Tenali for recovery of an amount of Rs.10,200/- and the same was decreed. Aggrieved by the same, appeal A.S.No.90/89 on the file of I Additional District Judge, Guntur was filed wherein the judgment and decree of the trial Court had been confirmed. As against the same the present second appeal is preferred.

(3.) On 24-12-1996 this Court admitted the second appeal on the strength of Ground Nos.7 and 8 of the Memorandum of second appeal which read as hereunder :