R RAMACHANDRAN Vs. VAIBHAV AGARWAL

JUDGEMENT

(1.) THE above civil revision petitions have been filed against the fair and decretal orders dated 18. 8. 2003 made respectively in I. A. Nos. 11693 to 11696 of 2003, 12216 to 12220 of 2003 in O. S. Nos. 1182 to 1184 of 2003, 1186, 1220 to 1223 of 2003 on the file of the court XVI Assistant City Civil Judge, Chennai.

(2.) ON a perusal of the materials placed on record and upon hearing the learned counsel for the petitioner as well as the respondents, it comes to be known that the respondents/plaintiffs have filed the suits in o. S. Nos. 1182 to 1184, 1186, and 1220 to 1223 of 2003 before the Court below as against the petitioner herein for recovery of amounts due under Pronotes along with interest. Since the suits were instituted under the provisions of Order 37 CPC, the defendant has filed the above said interlocutory applications in i. A. Nos. 11693 to 11696, 12216 to 1223 of 2003 under Order XXXVII Rule 3 (5)C. P. C. seeking to grant leave to defend the suits and the lower Court has dismissed the said petitions. Aggrieved, the petitioner herein/defendant has come forward to file the above civil revision petitions on certain grounds as brought forth in the grounds of the above civil revision petitions.