NAMANANDI DEVAMMA Vs. B. ANJANEYULU

JUDGEMENT

(1.) This Revision is filed challenging the Common Order dt.16.03.2021 in IA.No.s 408 and 409 of 2020 in OS.No.380 of 2014 on the file of the III Senior Civil Judge, City Civil Court, Secunderabad.

(2.) The petitioners herein are defendants in the said suit.

(3.) The respondent herein filed the said suit against the petitioners for recovery of a sum of Rs.1,92,296/- with interest @ 24% per annum from the date of suit till realization on the basis of a promissory note dt.28.08.2013 said to be have been executed by the petitioners in favour of the respondent.