D DEVENDRAN Vs. NACHIMUTHU GOUNDER

JUDGEMENT

(1.) Petitioner is the fourth defendant in the suit in O.S.No.350 of 1982, filed by the respondent for recovery of money, due on a promissory note.

(2.) Earlier, the said suit was dismissed for default. On hearing the news that the said suit was restored and also an exparte decree was passed without his knowledge, the petitioner filed two applications, one for seeking permission to search for the records relating to the above suit and the other for certified copies of 'B' Diary extract, relating to the suit. The application for search memo was dismissed on the ground that there was no urgency and the application for grant of certified copies of 'B' Diary extract was dismissed on the ground that the said diary extract was a confidential matter and therefore, the same could not be granted. It is against these orders, the petitioner/fourth defendant has filed these Civil Revision Petitions.

(3.) The facts in brief are as follows : The suit for recovery of money was filed by Nachimuthu Gounder/respondent herein against the petitioner's father in O.S.No.350 of 1982, due on a promissory note. Pending the suit, the petitioner's father died. So, the petitioner, his mother Papathy and sister Jothi were brought on record as legal representatives. A written statement was filed and issues were framed.