S.RAMADORAI Vs. M/S. CITIZEN MILLS

JUDGEMENT

(1.) The revision petitioners have preferred the above revision petition seeking a direction to call for the records relating to E.P.No.332 of 2005 in Special Suit No.119 of 2001 (J.T.Civil Judge, Senior Division, Sangli, State of Maharastra), pending on the file of the 1st Additional Subordinate Court, Tiruchirapalli and strike of the E.P.No.332 of 2005 in the Special Suit No.119 of 2001.

(2.) The short facts of the case are as follows:

(3.) The learned Civil Judge, by Judgment and Decree dated 19.10.2004 had partly decreed the said special suit against the first defendant and directed the first defendant to pay the said sum of Rs.2,51,778.80 to the plaintiff along with interest at the rate of 7% per annum from the date of suit till the date of realization of entire amount. The suit was dismissed as against the second defendant.