AVULA NARASIMHA RAO Vs. KOSANA KOTESWARA RAO

JUDGEMENT

(1.) Defendant, in the suit filed the above revision against the order dtd. 21/10/2022 in I.A.No.1072 of 2019 in O.S.No.104 of 2018 on the file of learned II Additional District Judge, Guntur.

(2.) Plaintiff filed suit O.S.No.104 of 2018 against the defendant for recovery of amount basing on four promissory notes, dtd. 30/1/2015, 30/1/2015, 10/11/2015 and 10/11/2015 respectively.

(3.) Defendant, by filing written statement denied his signature on the promissory notes. Defendant also stated that he never saw face of the plaintiff.