CHINNADURAI Vs. AKKUMARI

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in I.A.No.1 of 2019 in O.S.No.5 of 2017, dated 31.08.2020 by the learned District Munsif, Nilakkottai, dismissing the application filed under Order16 Rule 6 CPC, seeking orders directing the Sub-Registrar, Nilakkottai to produce the filing sheet in connection with the mortgaged deed executed by the petitioner and another in favour of Canara Bank, Pallapatti Branch.

(2.) For the sake of convenience and brevity, the parties hereinafter will be referred as per their ranking/status before the trial Court.

(3.) The revision petitioner is the defendant and the respondent/plaintiff has laid the suit in O.S.No.5 of 2017 on the file of the District Munsif Court, Nilakkottai to recover the amount with interest due on a promissory note, dated 12.12.2014 alleged to have been executed by the revision petitioner in favour of the respondent.