Citation : 2021 Latest Caselaw 2833 Tel
Judgement Date : 29 September, 2021
Hon'ble Sri Justice T. Amarnath Goud
S.A.Nos. 648, 650 and 711 of 2018
Common Judgment:
1. These three Second Appeals are filed aggrieved by three
separate Judgments and Decrees dated 17-11-2017, passed by the
VI Additional District Judge, Siddipet, in A.S.Nos.28, 30 and 31 of
2014, confirming the judgments and decrees dated 04.06.2013 passed
by the Principal Junior Civil Judge, Siddipet, in O.S.Nos.181, 180 and
179 of 2004.
2. Since the issue involved in all the three appeals is same, they are
being disposed of together with the consent of the parties.
3. Heard learned counsel for the appellants and perused the
material on record.
4. The suits were filed for recovery of a sum of Rs.60,000/- each
with interest @ 12% p.a., from the date of suit till realization and the
same were decreed. Aggrieved thereby, the appeal suits were filed by
the appellants herein and the lower appellate Court has confirmed the
judgments and decrees of the trial Court. These appeals are directed
against the concurrent findings of the Courts below.
5. I have gone through the impugned judgments of both the
Courts below. Both the Courts below have observed that mere denial
of signatures on the promissory notes is not sufficient and the
appellants ought to have taken steps to send the same for expert
2
opinion and rightly believed the execution of the promissory notes
and receipt of consideration thereunder by the appellants. Hence, I do
not see any reason to interfere with the said findings of fact.
Therefore, no questions of law, much less substantial questions of law
arise for consideration in these Second Appeals.
6. Therefore, these Second Appeals are dismissed.
7. As a sequel, Miscellaneous Petitions, pending if any, stand
disposed of.
________________________
T. AMARNATH GOUD, J.
29.09.2021 lur
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