SUNDARAM DYNACAST PVT LTD Vs. RAAS CONTROLS

JUDGEMENT

(1.) These Civil Revision Petitions are directed against the fair and decreetal order dated 16.02.2010 of the learned Additional District Judge - cum - Fast Track Judge No. 2 at Poonamallee made in I.A. Nos. 44 of 2010 and 1642 of 2009 in O.S. No. 166 of 2004.

(2.) I.A. No. 44 of 2010 was filed by the Plaintiff in O.S. No. 166 of 2004 to recall PW1 for marking further exhibits on his side. I.A. No. 1642 of 2009 was filed by the same Plaintiff to receive the documents mentioned in the petition. Those applications came to be dismissed by the Court referred to above and the present revisions are directed against the said orders.

(3.) The learned Counsel appearing for the Petitioner contended that the suit was filed against the Respondents for recovery of money by the company represented by its Vice-President (Operations). The Company has authorized the said Vice-President by resolution No. 228 dated 27.09.2001. The true extract was omitted to be filed by mistake and inadvertence, when he was examined as PW1 and hence an application was taken out to recall PW1 for marking the said document. An application was also taken out to condone the delay in filing the document.