AUGUSTIN Vs. E. V. RAJASEKARAN

JUDGEMENT

(1.) The Civil Revision Petition No.3880 of 2016 is filed challenging the order dtd. 4/11/2016 passed in I.A.No.658(A) of 2016 in O.S.No.73 of 2008 on the file of the Subordinate Judge's Court, Dharmapuri.

(2.) The facts of the case in a nutshell: The Petitioner is the Defendant in the Suit. The Plaintiff has filed this Suit O.S.No.73 of 2008 for recovery of sum of Rs.1,36,000.00 (One Lakh Thirty Six Thousand Only) with interest and the cost of the Suit from the Defendant. The Petition I.A.No.658(A) of 2016 in O.S.No.73 of 2008 was filed by the Respondent/Plaintiff under Rule 75 of the Civil Rules of Practice, to call for the documents from the Tamilnadu Mercantile Bank, Dharmapuri branch, to prove the case and the same was allowed by the Trial Court. Hence, this Civil Revision Petition is filed.

(3.) Learned counsel for the Petitioner Submitted that, the documents mentioned in the petition is no way connected or relevant to the present case and there was no application for conducting joint trial and the Suit filed by the Respondent/Plaintiff is totally unrelated with the other Suits.