PANKERLA DEVUNI VENKATAIAH Vs. MERUGU RAMESH

JUDGEMENT

(1.) This Civil Revision Petition is filed under Sec. 115 C.P.C. against the order dtd. 4/3/2025 passed in E.P.No.9 of 2023 in O.S.No.600 of 2023 on the file of the I Additional Junior Civil Judge Court at Nalgonda.

(2.) The petitioner herein is the Judgment-Debtor (J.Dr.) and defendant in the E.P. as well as in the suit filed by the respondent herein as plaintiff/Decree-Holder (D.Hr).

(3.) The above mentioned suit was filed for recovery of money basing on promissory notes. The aforesaid suit filed by the respondent herein was decreed ex parte on 11/7/2022.