EDEN EXPORTS COMPANY Vs. HIND PROCESS PRIVATE LIMITED

JUDGEMENT

(1.) A. The Petition : This Civil Revision Petition is filed by the defendant in the suit as against the Order of the Learned VII Additional City Civil Court, Chennai, dtd. 19/11/2015, in I.A. No. 11111 of 2015 in O.S. No. 10418 of 2015, whereby the learned Judge allowed the application filed by the Respondent/ Plaintiff under Order 7 Rule 14 of the Code of Civil Procedure, to grant leave to produce 19 additional documents and mark them as exhibits in support of his case.

(2.) The above O.S. No.10418 of 2015, is filed by the plaintiff for recovery of a sum of Rs.12,53,207.00 with further interests and costs. The amount is claimed due towards the supply of goods namely 'laminated show boxes' as per the statement of accounts maintained between the plaintiff and the defendant. The defendant is contesting the suit. While admitting that it had business transactions, it is the defendant's case that the dues would be paid then and there and there are no dues. And that the suit is speculative and the invoices relied upon have nothing to do with them. The further contention is that the suit is barred by limitation andthe alleged payment of Rs.2,00,000.00 made on

(3.) /10/2007 was not made by them towards the balance outstanding but the plaintiff had misused the cheque. 3.Originally along with the plaint four documents, that is, (i) Statement of Accounts; (ii) 34 Nos of Invoices, (iii) Legal notice caused by the plaintiff and (iv) the postal acknowledgment were produced by the plaintiff.