TAIDALA YESUPADAM Vs. BURUGU SRINU

JUDGEMENT

(1.) Defendants in the suit filed the above civil revision petition under Article 227 of the Constitution of India against the order, dtd. 8/3/2022 passed in I.A.No.167 of 2020 in O.S.No.305 of 2018 on the file of learned Additional Senior Civil Judge, Eluru.

(2.) Respondent/plaintiff filed O.S.No.305 of 2018 for recovery of amount on the strength of promissory note.

(3.) Petitioners/defendants filed written statement and inter alia contended that the suit promissory note is a forged and fabricated one and that no consideration was passed under said document.