G.V. CHENNAKESAVULU Vs. G.R. MADHUSUDHAN

JUDGEMENT

(1.) Heard Sri M.Chalapathi Rao, learned counsel for the petitioners.

(2.) The respondents are the plaintiffs in O.S.No.328 of 2015 on the file of III Additional Senior Civil Judge, Chittoor. The suit is filed for a decree against the defendants-petitioners directing them to pay the suit amount with interest, based on the alleged promissory note dtd. 1/10/2012 in favour of the plaintiffs, executed for the loan taken by the defendants.

(3.) The petitioners filed written statement inter alia denying taking of loan, execution of the promissory note, and the cheque, which as per the pleadings, are fabricated.