M S Ramachandra Rao, J. - (1.)This Revision is filed under Art. 227 of the Constitution of India challenging the order dt.29-08-2018 in C.M.A.No.44 of 2018 of the III Additional Chief Judge, City Civil Court, Hyderabad confirming the order dt.09-08-2017 in I.A.No.590 of 2016 in O.S.No.125 of 2013 of the V Senior Civil Judge, City Civil Court, Hyderabad.
(2.)Petitioner herein is defendant in the suit.
(3.)The respondent/plaintiff filed the suit against petitioner for recovery of a sum of Rs.1,20,000.00 with future interest @ 24% p.a. from the date of filing of the suit till realization and costs.