P. N. SATHIYAMOORTHY Vs. DR. NAVIN NOUSHAD

JUDGEMENT

(1.) The instant applications have been filed seeking to grant leave to the applicant to file additional documents as set out in the list of documents annexed to the Judge's Summons, to issue subpoena to the Manager, Indian Bank, Clock Tower Branch, Royapettah for production of the original cheques issued by the applicant drawn in favour of the respondent and to adduce oral evidence as listed to the schedule to the judges summons and to issue subpoena to the Manager, Indian Bank Jawahar Nagar Branch, Kolathur for production of the original cheques issued by the applicant drawn in favour of the respondent and to adduce oral evidence as listed to the schedule to the judges summons.

(2.) The suit had been filed seeking for a recovery together with interest for a sum Rs.1,77,39,706.00 being the suit claim on the principal sum of Rs.1,21,25,000.00 out of a total sum of Rs.2,81,25,000.00 loaned by the plaintiff to the defendant.

(3.) Heard Mr.K.Bijai Sundar, learned counsel for the applicant and the learned counsel for the respondent Mr.C.Vidhusan.