GREETWEL CARDS [INDIA] Vs. ITC LIMITED

JUDGEMENT

(1.) The appellants have preferred this appeal challenging the order passed in Application No.3416 of 2012 in and by which the relief sought for, to revoke the leave granted earlier, was rejected.

(2.) The respondent herein filed a suit for recovery of money. Since the appellants were residing outside the jurisdiction of this Court, an application was filed seeking leave. The said application was allowed by a learned single Judge, in and by the order dated 17.4.2012, on the ground that the pleadings in the plaint showed that the meeting between the parties took place at Chennai and a sum of Rs.1 lakh, towards the outstanding amount, had been paid at Chennai.

(3.) The appellants contended before the learned single Judge that they are residing outside the jurisdiction of the Court, the goods were delivered at Secunderabad and, therefore, there is no cause of action arise within the jurisdiction of this Court and that the cause of action arises only at Secunderabad.