K M SHAH Vs. G ETHIRAJULU

JUDGEMENT

(1.) THIS civil revision petition has been filed against the order, dated 21.7.2006, partly allowing the interlocutory application filed in I.A.No.7587 of 2006, by the plaintiff in the suit, in O.S.No.7250 of 2000, who is the first respondent in the present civil revision petition.

(2.) BY an order, dated 21.7.2006, the learned VIII Assistant Judge, City Civil Court, Chennai, had directed the defendants 3 to 11, in the suit, in O.S.No.7250 of 2000, who are the petitioners in the present petition, to produce the mortgage deed, dated 18.8.1997, relating to the suit schedule property.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, it is made clear that it would be open to the first respondent to move an appropriate application before the VIII Assistant Judge, City Civil Court, Chennai, for a direction to the Sub Registrar concerned to produce the mortgage deed relating to the suit schedule property, in accordance with law and it is for the learned VIII Assistant Judge, City Civil Court, Chennai, to pass appropriate orders thereon, as expeditiously as possible. The Civil Revision Petition is ordered accordingly. No costs.