AMALADAS V. V. S. MUKHESWARI Vs. VASAMSETTI PADMAVATHI

JUDGEMENT

(1.) Defendant in the suit filed the present civil revision petition under Article 227 of the Constitution of India aggrieved by docket order, dtd. 18/5/2022 in I.A.No.404 of 2022 in O.S.No.167 of 2020 on the file of learned Principal Junior Civil Judge, Ramachandrapuram, East Godavari District.

(2.) Respondent/plaintiff filed O.S.No.167 of 2020 for recovery of amount basing on promissory note.

(3.) Petitioner/defendant filed written statement and is contesting the suit.