ILLURU SUBBANNA Vs. GOKULU CHINNA SANJEEVA RAYUDU

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and decree dated 8-6-1989 passed in AS No. 18 of 1988 on the file of the Sub-Court, Proddutur, reversing the Judgment and decree dated 23-11-1987 passed in OS No.20S of 1987 on the file of the Principal District Munsif, Proddutur.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in the said suit OS No.208 of 1987. For the sake of convenience, the parties are being referred to as they were arrayed in the suit.

(3.) The respondent-plaintiff filed the said suit for recovery of a sum of Rs.8,277.60 being the principal and interest due on pronote dated 15-5-1984 said to have been executed by the defendant in favour of the plaintiff for Rs.6,000.00 repayable with interest at 24 per cent per annum but claimed at 12 per cent per annum. The plaintiff's case is that on 15-5-1984 the defendant borrowed a sum of Rs .6,000/- from the plaintiff for his family expenses and executed the suit pronote in his favour at Korrapadu village agreeing to repay the said amount with interest at 24 per cent per annum and that inspite of demand notice dated 6-5-1987, the defendant did not repay the amount- Hence, the suit.