CHOKHANI INTERNATIONAL LTD Vs. PACHIAPPAN ENTERPRISES

JUDGEMENT

(1.) THE above Civil Revision Petition is directed against the fair and decretal order dated 1-10-2002 made in I. A. No. 7851 of 2002 in O. S. No. 1183 of 2000 by the Court of III Additional City Civil Judge, chennai.

(2.) TRACING the history of the above Civil revision Petition coming to be filed, it comes to be known that the respondent herein has filed the suit in O. S. No. 1183 of 2000 before the lower Court as against the revision-petitioner for recovery of a sum of Rs. 6,57,315,20 together with interest at 18% p. a. on Rs. 4,67,840/- from the date of plaint till the date of realisation and for costs.

(3.) IT further comes to be known that pending the suit, the petitioner herein has filed the Interlocutory Application in I. A. No. 7851 of 2002 under Order 37, Rule 3 of CPC praying to grant leave to the defendant to file its written statement and contest the case on merits and since the said petition was dismissed by the Court below, the petitioner/ defendant has come forward to file the above civil revision petition on grounds as brought forth in the grounds of revision.