YENNI VENKATA RAMANA Vs. BOYANA RAMESH KUMAR

JUDGEMENT

(1.) The defendant in the suit filed the above revision against the order dtd. 16/7/2024 passed in I.A.No.539 of 2024 in O.S.No.385 of 2019 on the file of the learned Principal Civil Judge (Junior Division), Srikakulam.

(2.) Respondent/plaintiff filed O.S.No.385 of 2019 against the petitioner/defendant for the recovery of the amount on the strength of the promissory note, dtd. 27/10/2016.

(3.) The defendant filed a written statement and is contesting the suit.