P SARASWATHI Vs. RAJANA APPALANAIDU

JUDGEMENT

(1.) This appeal is directed against the Judgment and Decree dated 30-3-1982 rendered by the Court of the Subordinate judge, Vizianagaram in Original Suit No.3 of 1981.

(2.) Plaintiff is the appellant and I refer the parties as arrayed in the Suit. The Suit was filed to recover a sum of Rs. 16,317/- being the principal and interest due on a promissory note dated 8-12-1973 (Ex.A-1). The amount lent was Rs.11,000/-. The plaintiff had claimed interest at the rate of 12% per annum.

(3.) The defendants had contested the suit denying the liability on the ground of bar of limitation and also alternative for scaling down the interest as they were agriculturists.