PRIYA DANIEL Vs. JAYAM NAGESH

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the order dtd. 12/9/2023 in I.A. No.70 of 2022 in O.S. No.2033 of 2022 passed by the I Additional Senior Civil Judge, Medchal-Malkajgiri District, at Malkajgiri.

(2.) Heard Sri. V.V.S. Satyanarayana, learned Counsel for the petitioner, Sri. C. Haripreeth, learned Counsel for the respondent and perused the record.

(3.) The petitioner herein is the defendant in the said suit filed by the respondent as plaintiff for recovering of money of Rs.25,20,000.00. The respondent herein had filed the underlying suit as a summary suit under Order 38 Rule 5 of CPC.