SANTHOSH TRADERS Vs. M R L AGENCIES

JUDGEMENT

(1.) INVEIGHING the order dated 07.07.2009, passed in I.A.No.20815 of 2008 in O.S.No.4531 of 2007 by the learnd IV Asst. Judge, City Civil Court, Chennai, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PER contra, the learned counsel for the respondent/plaintiff would submit that the suit summons was served and along with that publication also was effected. However, the defendant failed to appear before the Court and participate in the proceedings. Absolutely there is no flaw in the order passed by the lower Court. Accordingly, he prays for the dismissal of the revision.