Mangan Lingaiah, vs Mekala Bala Maddilety,
2022 Latest Caselaw 4622 AP

                              HIGH COURT OF ANDHRA PRADESH

                            MAIN CASE No.: SA No. 328 of 2022

                                       PROCEEDING SHEET

Sl.                                                                                   OFFICE
No.     DATE                                  ORDER                                    NOTE


02    25.07.2022   SRS, J
                         The Original Suit No. 34 of 2013 is filed by the plantiff

                   /appellant against the respondent/defendant for recovery of

an amount of Rs.1,43,866/- on the strength of promissory

note was dismissed by the Trial Court on 23.12.2014 on the

ground that plaintiff has not examined the attesters on the

promissory note. The Appeal Suit No. 3 of 2015 filed by the

plaintiff was also dismissed, against that Second Appeal

No.328 of 2022 is filed.

Admit.

Notice.

The following are the substantial questions of law:

(1) Whether the judgments of the lower courts are vitiated in coming to the conclusion that non- examination of attester to prove exhibit A-1 and A-2 in suit promissory notes in the light of the judgment reported in 2006 (4) ALD 572?

(2) Whether the Judgments of the courts below are vitiated in ignoring to consider the presumption under Section 118(a) of the N.I.Act?

_______ SRS,J Psr.