P VENKATESWARLU Vs. M VENKATA SUBBA RAO

JUDGEMENT

(1.) This revision is filed by the defendant against the order of the I Addition District Munsif, Ongole in 0 S No. 168/75 on 21st February, 1981. The plaintiff filed the suit in 1975 to recover Rs. 9916-75 on the foot of a promissory note. The defendant filed a written statement contending, among other things, that the pronote was forged.

(2.) On the ground that similar pleas are taken as a matter of routine in almost all the promissory note suits in that area, thus wasting the time of the court and protracting the litigation, the learned Munsif directed the defendant under "section 151 CPC to deposit Rs. 900/- (roughly 1/1 Oth of the suit amount) to show th e seriousness of his plea, falling which his plea would be struck off.

(3.) Questioning his order the defendant has filed this revision.