P T REDDY Vs. G V RAM REDDY

JUDGEMENT

(1.) This Revision is filed assailing the order dt.19.04.2016 in I.A.No.766 of 2015 in O.S.No.3 of 2009 of the Principal District Court at Nalgonda.

(2.) Petitioner herein is the 2nd defendant in the above suit. The said suit was filed for recovery of money on the basis of a Promissory Note dt.27.09.2007 and it was mentioned by the 1st respondent in the plaint that the suit promissory note was executed on 27.09.2007.

(3.) However, it appears that the Promissory Note in question was actually dt.26.09.2007 and the number "27" was mentioned by mistake in the plaint in paragraphs 1, 5, 7 and 9, and in para 6 as 01.09.2006.