MADIKATTU RAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Revision is filed assailing the order dated 20.10.2014 in I.A.No.933 of 2014 in O.S.No.176 of 2012 of the Principal District Judge, Khammam.

(2.) Petitioner is the defendant in the suit.

(3.) The respondent had filed the said suit for recovery of money against the petitioner on the basis of a promissory note allegedly executed on 12.12.2009 at Khammam by the petitioner for Rs.10 lakhs.