S RAJAGOPAL Vs. BOB CARDS LIMITED CHENNAI

JUDGEMENT

(1.) THE civil revision petition has been filed against the fair and decretal dated 20.4.2000 made in I.A.No.2987 of 1999 in O.S.No.5643 of 1999 by the Court of VII Assistant City Civil Judge, Madras.

(2.) TRACING the history of the above civil revision petition having come to be filed, it comes to be known that the petitioner has filed a petition in I.A.No.2987 of 1999 on the file of the Court of VII Assistant City Civil Judge, Madras, seeking leave to defend the suit filed by the respondent herein underO.37Rule 3(5) of C.P.C. on ground that no written agreement was entered into between the petitioner and the respondent herein; that the petitioner never agreed for 3% interest; that he stopped using the credit card in the year 1997; that he did not owe a sum of Rs.1,51,161.63 to the respondent/plaintiff and as such, he seeks leave to defend the suit filed by the respondent/plaintiff.