KOVVURI SATHI REDDY Vs. NALLA CHANDRA RAO

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree of the IInd Additional Subordinate Judge, Kakinada in A. S. 201/79, confirming the judgment and decree of the Addl. District Munsif, Kakinada in O. S. 588/87.

(2.) The suit, O. S. No. 588/77, was filed for recovery of an amount of Rs.6,984- 48 being the principal and interest due on a registered simple mortgage bond dated 21-1-1964. The 1st defendant is said to have executed the mortgage bond the defendants 2 and 3 are the subsequent alienees of the mortgaged property.

(3.) The contesting 1st defendant denied that he borrowed Rs. 4,000/- under the suit mortgage bond, as also the execution of the suit mortgage bond in favour of the plaintiff.