BCD TRAVEL INDIA PVT. LTD. Vs. VENKATESH MULGI

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.08-11-2017 in I.A.No.784 of 2017 in O.S.No.52 of 2011 of the XXVII Additional Chief Judge, City Civil Court, Secunderabad.

(2.) The respondent herein filed the said suit against petitioners on 01-10-2010 for recovery of a sum of Rs.17,90,000/- with interest.

(3.) Written statement-cum-counter-claim was filed thereto by petitioners claiming a sum of Rs.68,60,296/- with interest from respondents.