THOTA RAVI Vs. DODDA LAKSHMI NARASAMMA

JUDGEMENT

(1.) Defendant in the suit filed the above revision against the order, dtd. 8/2/2023 passed in I.A.No.3 of 2023 in O.S.No.74 of 2017 on the file of learned Senior Civil Judge, Parchur.

(2.) Plaintiffs filed O.S.No.74 of 2017 against the defendant for recovery of amount on the strength of promissory note, dtd. 30/12/2002.

(3.) In the plaint, it was contended that defendant borrowed an amount of Rs.43,548.00 on 30/12/2022 from Dodda Gopalaswamy and executed promissory note. Defendant paid part payments on 25/12/2005, 16/12/2008, 24/11/2011 and 22/11/2014. Thereafter Dodda Gopalaswamy died intestate on 29/9/2015 leaving behind him wife, son and daughters as his legal heirs. Plaintiffs, who are legal heirs of Dodda Gopalaswamy got issued legal notice calling upon the defendant to repay the amount and since defendant failed to repay the amount, plaintiffs filed suit for recovery of amount.