P RAM REDDY Vs. JATLING RAJESHWAR RAO

JUDGEMENT

(1.) The defendant is the appellant in this Second Appeal, preferred against the Judgment and Decree dated 6.1.2007 in A.S.No.4 of 2004 on the file of the II Additional District Judge at Warangal, under which the Judgment and Decree of the II Additional Junior Civil Judge, Warangal, dated 14.10.2003 in O.S.No.514 of 1999 was reversed.

(2.) The respondent/plaintiff filed O.S.No.514 of 1999 for recovery of Rs.17,000/- allegedly due from the defendant/appellant herein together with interest at 2% per annum from the date of the suit till realization of the decretal amount. The said suit was dismissed with costs by the trial Court by Judgment and Decree dated 14.10.2003. Challenging the same, the plaintiff preferred A.S.No.4 of 2004 on the file of the II Additional District Judge, Warangal. The lower appellate Court, on re-appreciation of the evidence on record, allowed the Appeal and set aside the Judgment and Decree passed by the trial Court. Accordingly, the suit filed by the plaintiff was decreed for recovery of Rs.17,000/- with costs together future interest at 6% p.a., from the date of filing of the suit till the date of realization. Aggrieved by the same, this Second Appeal has been preferred by the defendant.

(3.) I have heard the learned counsel for both the parties and perused the material on record.