VOORADI VIJAYA MARUTI PRASAD Vs. VEGGALA RAMANAIAH

JUDGEMENT

(1.) Heard Mr. Gudi Madhusudhan Reddy, learned counsel for the petitioner and Mr. Nambi Krishna, learned counsel for the respondent.

(2.) Both the revisions are filed by the petitioner - defendant challenging the orders, both dtd. 26/8/2020 in I.A. Nos.46 and 47 of 2019 in O.S. No.57 of 2018 passed by learned V Additional District Judge, Karimnagar dismissing the petitions filed under Order - VII, Rule - 4 CPC read with Article 23 of the Limitation Act and under Order - XXXVII, Rule - 4 of CPC.

(3.) Perusal of record would reveal that originally respondent herein filed a suit vide O.S. No.57 of 2018 against the petitioner herein for recovery of money of Rs.16,85,260.00 with future interest @ 12% per annum on the basis of promissory note under summary procedure laid down under Order - XXXVII, Rules - 1 and 2 of CPC. Despite service of summons on the petitioner on 20/8/2018, the petitioner herein did not appear before the trial Court on 31/8/2018 and, therefore, he was set ex parte on 12/9/2018. Thereafter, the trial Court passed ex parte decree on 11/10/2018.