SURESH IYAR Vs. S. NAGESH
LAWS(TLNG)-2020-3-51
HIGH COURT OF TELANGANA
Decided on March 06,2020

Suresh Iyar Appellant
VERSUS
S. Nagesh Respondents


Referred Judgements :-

RAVI SATISH VS. EDALA DURGA PRASAD [REFERRED TO]
VORUGANTI NARAYANA RAO VS. BODLA RAMMURTHY [REFERRED TO]


JUDGEMENT

M.S.Ramachandra Rao, J. - (1.)This Revision is filed under Article 227 of the Constitution of India challenging the order dt.22.01.2020 in I.A.No.956 of 2019 in O.S.No.238 of 2014 of the III Senior Civil Judge, City Civil Court, Secunderabad.
(2.)The petitioner herein is the defendant in the suit filed by the respondent for recovery of money on the basis of a promissory note said to have been executed on 05.10.2009 in his favour by the petitioner.
(3.)Written statement was filed by the petitioner opposing the suit claim.


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