O KRISHNA Vs. B SRIVASTAVA

JUDGEMENT

(1.) Heard counsel for the petitioner. None appears for the respondents. Notice to respondent has been sent by RPAD and the track record shows that it has been delivered to him. Notice to respondent's counsel in the trial Court has also been served.

(2.) This Revision is filed assailing the order dated 26.09.2016 in I.A.No.598 of 2016 in O.S.No.890 of 2016 of VIII Junior Civil Judge, City Civil Courts, Hyderabad.

(3.) The petitioner is the defendant in the said suit which was filed by the respondent against him under Order 37 CPC for recovery of sum of Rs.1,89,000 (Rupees One lakh Eighty Nine Thousand) alleged to be lent by the respondent to the petitioner as a hand loan and alleging that the petitioner issued a cheque which got dishonored.