N.V.CHAKRAPANI Vs. RAPAJAWASA FINANCE MART

JUDGEMENT

(1.) This Civil Revision Petition has been filed, against the order dated, 10.02.2016, made in IA.No.3688 of 2015 in OS.No.6096 of 2014, by the XVII Assistant Judge, City Civil Court, Chennai.

(2.) The facts of the case are that the Defendants are the Petitioners. The Plaintiff is the Respondent. The suit was filed for recovery of money based on loan agreements and promissory notes. Since the said IA filed by the Defendants, seeking leave to defend the case was dismissed, by the impugned order, this Civil Revision Petition has been filed by the Defendants.

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