BOTHSA RAJAGOPALA RAO Vs. KEMBURI SRINIVASA RAO

JUDGEMENT

(1.) This appeal is directed against decree and judgment in O.S.No.7 of 2009 on the file of the Court of learned Senior Civil Judge, Bobbili, dated 03.03.2014.

(2.) The defendant is the appellant. He suffered a money decree in the suit filed by the respondent as the plaintiff.

(3.) The respondent instituted the suit for recovery of Rs.6,79,333/- against the appellant stating in the plaint that the appellant had borrowed Rs.5,00,000/- from him on 25.12.2005 for discharging his sundry debts upon executing a promissory note on the same day agreeing to repay the same with interest at 12% per annum thereon, on demand. Consequently, upon failure of the appellant, according to plaint averments, to repay the amount due, this suit was laid.