DINDI VEERA BHADRA RAO Vs. GARAPATI VIMALA RANI

JUDGEMENT

(1.) Heard Sri P. Srinivasulu, learned counsel for the petitioners and perused the material available on record.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed challenging the order dtd. 29/11/2023, passed in I.A.No.412 of 2023 in O.S.No.580 of 2021 on the file of II Additional Junior Civil Judge-cum-II Additional Judicial Magistrate of the First Class, Rajamahendravaram.

(3.) The plaintiffs filed O.S.No.580 of 2021 for a decree of recovery of the suit amount and award of interest etc., based on three demand promissory notes dtd. 26/7/2005 with pleadings inter alia that the defendants timely made endorsements, by paying small amount towards repayment of debt, on the back of the promissory notes on 25/7/2008, 25/7/2011, 11/6/2014 and lastly on 6/6/2017.