NANDAM RAMA RAO Vs. BATTU RAMA RAO

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the Order dated 18.08.2010 in I.A. No. 711 of 2009 in A.S. No. 14 of 2009 on the file of the Additional Senior Civil Judge, Tenali. The petitioner is the defendant in a suit filed by the respondent against him for recovery of money on the basis of three promissory notes. The suit was dismissed and challenging the same, the respondent/plaintiff filed A.S. No. 14 of 2009 on the file of the Additional Senior Civil Judge, Tenali.

(2.) The petitioner/defendant filed a counter denying the contentions of the respondent/plaintiff/appellant and contended that the said application itself is not maintainable, as it does not fulfill the conditions set out in Order 41 Rule 27 of C.P.C.

(3.) By order dt. 18.08.2010, the said I.A. No. 711 of 2009 in A.S. No. 14 of 2009 was allowed by the Additional Senior Civil Judge, Tenali. Challenging the same, this Revision has been filed by the petitioner/defendant/respondent in A.S. No. 14 of 2009.