POGULA KAMALAKAR Vs. VENUGOPAL REDDY

JUDGEMENT

(1.) Heard Mr. C.A.R. Seshagiri Rao, learned counsel representing Mr. Ajay Kumar Madisetty, learned counsel for the petitioner and Mr. Nandigam Krishna Rao, learned counsel representing Mr. Ennamsetty Akhil, learned counsel for the respondent.

(2.) This revision is filed challenging the order dtd. 10/7/2023 passed by Principal District Judge at Hanumakonda in I.A. No.431 of 2023 in O.S. No.135 of 2017 dismissing the petition filed under Sec. - 45 of the Indian Evidence Act, 1872 (for short 'Act, 1872').

(3.) The petitioner herein is the sole defendant in O.S. No.135 of 2017, while the respondent herein is the plaintiff. The plaintiff filed the said suit vide O.S. No.135 of 2017 against the petitioner herein - defendant for recovery of an amount of Rs.15,83,000.00 based on promissory note alleged to have executed by the petitioner herein.