K V RAMA REDDY Vs. M VISWANATHAM

JUDGEMENT

(1.) This revision petition is directed against the order of the Principal District Munsif, Ramachandrapuram, in I.A.No.890 of 1990 in O.S.No.95 of 1987, rejecting the prayer of the plaintiff for recasting issue No.2.

(2.) The suit was laid on the strength of a promissory note for recovery of Rs.5, 475 /-. After the written statement was filed by the defendant, the following three issues were framed:

(3.) After hearing both sides the learned District Munsif, following the judgment of a Division Bench of this Court reported in Kasi Viswanatham vs. Venkata Subba Rao rejected the prayer of the plaintiff. Challenging the same, the present revision was filed.