KONETI BHASHAR REDDY Vs. GULADURTHI LAKSHMI DEVI

JUDGEMENT

(1.) THESE two second appeals are preferred by the same person. The sole respondents, in the two second appeals, are wife and husband. The nature of transactions, which are the subject-matters of the second appeals, is similar. Hence, they are disposed of through a common judgment.

(2.) SRI G. Seetharamireddy, respondent in SA No. 1256 of 2008, is the maternal uncle of the appellant, and husband of smt. Lakshmi Devi (respondent in SA no. 1255 of 2008 ). Seetharamireddy and his wife filed OS Nos. 89 of 2002 and 145 of 2002, in the Court of Senior Civil Judge, proddatur, for recovery of Rs. 2,57,500/- and rs. 1,71,867/-, respectively. It was pleaded that the appellant borrowed a sum of Rs. 1,50,000, from Seetharamireddy, on 14. 6. 1999, and executed a promissory note for repayment thereof. In the other suit, the plea was that the appellant borrowed Rs. 1,00,000/-, from lakshmi Devi, on 27. 9. 1999, and executed a promissory note.

(3.) THE appellant filed separate written statements. He stated that he never had the necessity to borrow the amount from the respondents and that bearing grudge for not supporting the candidature of seetharamireddy, as Vice-Chairman of proddatur Municipality, promissory notes were fabricated and the suits were filed. The trial Court framed necessary issues, in two suits, and recorded evidence separately. OS. No. 145 of 2002, filed by Lakshmi Devi, was decreed, on 29. 12. 2005, and OS No. 89 of 2002, filed by Seetharamireddy, was decreed, on 7. 8. 2006. AS Nos. 4 and 62 of 2006, filed against the said decrees in the Court of II Additional District Judge, kadapa at Proddatur, were dismissed, through separate judgments, on 28. 8. 2008. Hence, these two second appeals.