MOLLETI VEERA KUMARA SWAMI Vs. MADDALA VENKATESWARA PENTAYYANAIDU

JUDGEMENT

(1.) Heard Sri Narasimha Rao Gudiseva, learned counsel for the petitioner.

(2.) The petitioner is the defendant in O.S.No.53 of 2017 on the file of the X Additional District Judge at Anakapalli, filed by the respondent/plaintiff seeking recovery of amount of Rs.64,54,933.00 together with interest @ 24% per annum, based on two promissory notes, dtd. 8/12/2014.

(3.) The petitioner/defendant filed a written statement on 14/6/2018, raising various pleas and denying the contents of the plaint. While the suit was at the stage of cross-examination of P.W.1, the petitioner filed I.A. No. 804 of 2024, seeking permission to file an additional written statement under Order 8 Rule 9 read with Sec. 151 of the Code of Civil Procedure, 1908 ('CPC'). The respondent filed objections/counter affidavit, opposing the prayer. The learned X Additional District Judge, Anakapalli, rejected I.A. No. 804 of 2024 by order dtd. 12/12/2024.