URLANA GOPALAKRISHNA Vs. P. SIVANARAYANA

JUDGEMENT

(1.) This Revision is filed under Article 227 of Constitution of India challenging the order dated 09.04.2018 in I.A.No.554 of 2017 in O.S.No.369 of 2016 of IV Senior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioners are defendants in the suit. The said suit was filed by the respondents for recovery of money against the petitioners on the basis of a promissory note allegedly executed by the 1st petitioner in favour of the respondent to which the 2nd petitioner was guarantor.

(3.) Written statement was filed by the petitioners taking the plea that the entire amount due in the promissory note was already received by the respondent; that the conversation between the respondent and the wife of the 2nd petitioner was recorded in a mobile phone; and in that conversation, the respondent admitted that he received entire amount due in the promissory note.