P.SANDEEP Vs. A.VIJAY RATHEESH

JUDGEMENT

(1.) The civil revision petitioner is the plaintiff in the suit. The revision impugnes the correctness of the order passed by the learned I Assistant City Civil Judge in I.A.No.1 of 2019 in I.A.No.10243 of 2018 in O.S.No.3066 of 2018.

(2.) For the sake of convenience, the parties will be referred to as per their ranks in the suit.

(3.) O.S.No.3066 of 2018 is an under-chapter suit. It is presented on the foot of a promissory note for recovery of a sum of Rs.4,00,000.00 together with interest. The plaintiff claimed that, despite a demand to repay the amount, the first defendant, who is the executant of the pronote, and the second defendant, who is its oral guarantor, did not honor the same.