B.PRABHAKAR Vs. HARI PRASAD

JUDGEMENT

(1.) Heard Sri T.Janardhan Rao, learned counsel for the revision-petitioner/defendant and Sri Chilukuri Karthik, learned counsel representing on behalf of Sri V.Nitesh, learned counsel for the respondent/plaintiff.

(2.) This civil revision petition has been filed by the revision-petitioner/defendant under Article 227 of the Constitution of India, challenging the Order, dated 03. 04.2023, "Rejecting" the I.A.No.367 of 2022 filed by the revision-petitioner/defendant under Sec. 45 of the Indian Evidence Act, 1872 in O.S.No.260 of 2017 on the file of Additional Senior Civil Judge"s Court, Chittoor.

(3.) The respondent/plaintiff filed O.S.No.260 of 2017 for decree, directing the revision-petitioner/defendant to pay the suit claim under promissory note together with future interest at the rate of 24% per annum and consequential reliefs.