SARVEDA BHATLA SYAMPRASAD Vs. A CHANDRAMOHAN

JUDGEMENT

(1.) This appeal is directed against the ex parte decree and judgment dated 5.9.2000 passed in OS No.149 of 2000 by the V Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The defendant before the trial Court is the appellant herein.

(3.) The respondent (plaintiff) instituted the suit against the appellant basing on the promissory note for recovery of Rs.2 lakhs with interest As could be seen from the decree and judgment of the learned trial Court, the appellant herein, though served with summons, did not appear and file his written statement and consequently, he was set ex parte Thereafter, the respondent examined himself as PW1 and marked Ex.A1, promissory note.