K.K.UNNI Vs. AMARAVATHI FINANCE AND INVESTMENTS

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and decreetal order dated 22.12.2015 made in IA.No.12376 of 2015 in OS.No.441 of 2015, by the XI Assistant Judge, City Civil Court, Chennai.

(2.) The facts of the case, in a nutshell, are that the Defendant is the Petitioner and the Respondent is the Plaintiff. The suit was filed for recovery of money with interest. The present application has been filed by the Defendant, seeking unconditional leave to defend the suit. By the impugned order, the said application was dismissed. Hence, this Civil Revision Petition has been filed.

(3.) This court heard the learned counsel on either side and considered their submissions and also carefully perused the materials placed on record.