PARIMI GOPAL Vs. RACHAMALLA KOTI REDDY

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of Constitution of India, challenging the order dtd. 19/9/2022 dismissing the petition in I.A.No.303 of 2021 in O.S.No.47 of 2021 on the file of the Court of IV Additional Senior Civil Judge, Guntur, filed by the petitioner under Order XII Rule 6 r/w Sec. 151 CPC by the petitioner/plaintiff with a prayer to pass judgment for Rs.16,32,000.00, based on admissions made by defendant in his written statement.

(2.) The plaintiff filed suit for recovery of money and interest on the principal amount of the loan based on a mortgage deed dtd. 13/5/2015. The defendant filed written statement stating that at para No.9 and 13 as follows:-

(3.) Basing on the above averments in the written statement, the plaintiff filed I.A.No.303 of 2021 under Order XII Rule 6 r/w Sec. 151 CPC to pass a judgment for Rs.16,32,000.00 based on such admissions.