VANGA SURYA RAO Vs. GUTTULA GOPALAKRISHNA

JUDGEMENT

(1.) These three appeals arise out of the claims under promissory notes executed by late Vanga Suramma and on the basis of which the suits filed by the respective respondents were decreed.

(2.) AS No.3169 of 1985 is filed by the defendant against the judgment and decree in OS No. 313 of 1984 dated 9-4-1985 on the file of the Subordinate Judge at Kakinada. The suit was filed by the respondent-G. Nageswara Rao on 21-11-1979 for recovery of Rs.29,708-33 basing on the pronote dated 25-4-1978 for the loan of Rs.25,000.00 repayable with 12% interest per annum. Initially, the suit OS No.313 of 1984 was filed against Vanga Suramina and subsequent to her death. Vanga Surya Rao was impleaded as the legal representative, who figured as the sole defendant in the latter two suits. Thus, the defendant-appellant is one and the same in all the three matters.

(3.) AS No.3013 of 1985 is filed by the defendant against the judgment and decree in OS No.315 of 1984 dated 9-4-1985 filed by the respondent-G. Gopal Krishna on 25-4-1981 for recovery of Rs.27,200.00 on the pronote dated 25-4-1978 for the loan of Rs.20,000.00 repayable with interest at 12% per annum.