P AYYASAMY Vs. ANANDHA STEELS

JUDGEMENT

(1.) INVEIGHING the order dated 30.07.2009 passed in IA No.236 of 2009 in OS No.85 of 2006 by the learned I Additional Subordinate Judge, Coimbatore, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PER contra, the learned counsel for the respondent/plaintiff would submit that absolutely there is no merit in the revision, for the reason that the documents sought to be marked are having no relevance at all. The suit was filed based on the transaction which emerged between the respondent/plaintiff and the defendant partnership firm and in fact, the partnership itself, in recognition of having received a sum of Rs.2,00,000/- (Rupees two lakhs only) issued cheque which got bounced, whereupon the suit was filed by the respondent/plaintiff and in such a case, the documents sought to be marked are having no relevancy at all whatsoever. Accordingly, he prays for the dismissal of the revision.