GUNDA VIJAYA LAKSHMI Vs. PENTYALA NAGESWARA RAO

JUDGEMENT

(1.) Both these Civil Revision Petitions arise out of the orders of the Principal District Judge, Khammam, dtd. 6/8/2025 in I.A.No.5 of 2025 and I.A.No.6 of 2025 in O.S.No.165 of 2017.

(2.) The petitioner is the defendant in the Suit filed for recovery of money. The written statement was filed on 6/4/2018. The petitioner filed I.A.No.5 of 2025 under Order 16 Rule 1 read with Sec. 151 of C.P.C., to issue summons to the witnesses mentioned in the list to secure their attendance and examination and I.A.No.6 of 2025 is filed under Order 18 Rule 17 read with Sec. 151 of C.P.C., to recall the DW1 for further evidence with reference to the Compact Disk (CD) submitted by the defendant and to pass such other order or orders. Both the applications were dismissed by the trial Court vide separate orders dtd. 6/8/2025 and the present Civil Revision Petitions are filed against the same.

(3.) Brief facts leading to the filing of the Suit are that the plaintiff claimed that he and the defendant were well acquainted with each other and out of such acquaintance, the defendant had borrowed an amount of Rs.20,00,000.00 from the plaintiff on 18/12/2014 at Khammam, with a promise to repay the said sum with interest @ 24% per annum and executed a promissory note to this effect and that the defendant failed to pay the principal amount and also interest thereon and therefore, a suit was filed for a total amount of Rs.34,29,333.00. The defendant, in her written statement denied the averments in the plaint and stated that the defendant had never borrowed the alleged sum of Rs.20.00 Lakhs on 18/12/2014 and had also denied execution of the alleged promissory note. In the written statement, the details of other transactions with the plaintiff are also recited.