KARRI VENKATESWARA REDDY Vs. KARUMURI MALLESWARA RAO

JUDGEMENT

(1.) Plaintiff, in suit O.S.No.520 of 2015, filed the above three revision petitions against the orders dtd. 12/12/2022 in I.A.Nos.819, 820 and 821 of 2022 in O.S.No.520 of 2015 on the file of the I Additional Senior Civil Judge, Rajamahendravaram.

(2.) Suit O.S.No.520 of 2015 was filed for recovery of an amount of Rs.11,66,000.00 on the strength of promissory note. Plaintiff pleaded in the plaint that the defendant borrowed an amount of Rs.10.00 lakhs from the plaintiff on 5/1/2015 and executed the promissory note on the same date agreeing to repay the same with interest at 24% per annum. Plaintiff got issued legal notice on 2/9/2015. Defendant having acknowledged the notice, failed to repay the amount and hence, the suit was filed.

(3.) Defendant filed written statement and contended inter alia that he does not know the plaintiff and he had no acquaintance with the plaintiff. Defendant while making construction of building borrowed the amount from one Satti Venkata Reddy in the year 2002. Defendant also indebted to others and he filed I.P.No.31 of 2008 on the file of the Senior Civil Judge, Kovvur. The said Venkata Reddy to knock away the house property got filed criminal case through one Dwaranpuri Eswara Reddy. The said Venkata Reddy got presented and filed the suit through the plaintiff.