ABBINENI NARAYANA RAO Vs. PUNUGOTI ARJUN RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner herein assailing the order dt.22.11.2018 passed in I.A.No.5359 of 2018 in O.S.No.676 of 2012 on the file of Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioner herein is plaintiff in the above suit which he filed for recovery of a sum of Rs.44,70,000/- from the respondents jointly and severally, and for subsequent interest at the rate of 12% per annum.

(3.) It was the case of petitioner in the suit that the 1st respondent is his brother-in-law; that they are doing business in tours and travels and also real-estate, and at the request of respondents he had lent a sum of Rs.24 lakhs as a loan; respondents had executed an agreement acknowledging the debt; and admitted the liability to repay it with interest at the rate of 15 % per annum. It was also contended that both the respondents had issued cheques for varying amounts which were dishonoured, and therefore, the petitioner had filed the suit.