NEELAM ANJANEYULU Vs. GADDAM VENKATRAMAMMA

JUDGEMENT

(1.) This Revision petition is filed under Article 227 of the Constitution of India challenging the order dated 01.03.2018 passed in I.A. No.27 of 2018 in O.S. No.90 of 2016 of the Junior Civil Judge, Nidamanoor.

(2.) The petitioner herein is the defendant in the said suit.

(3.) The respondent filed the said suit against the petitioner for recovery of suit amount on the basis of promissory note dated 25.07.2013 allegedly executed by the petitioner in favour of the respondent.