K VASANTHA DEVI Vs. MAHESH KUMAR RATHI

JUDGEMENT

(1.) AGGRIEVED by the common order passed by XI Assistant Judge, City Civil Court, Chennai dated 15-04-2002 made in I.A.Nos. 14060 and 14059 of 2001 in O.S.No. 176 of 2000, defendants 1 and 2 therein preferred the above Revision Petitions.

(2.) THE plaintiff/respondent herein filed the said suit (O.S.No.176 of 2000) under Order 37 of the Code of Civil Procedure, praying for judgement and decree in favour of him for a sum of Rs.55,900/- with interest on Rs.30,000/- at 30 per cent per annum from the date of plaint till the date of realisation. THE petitioners herein/defendants before the Court below filed I.A.Nos. 14060 and 14059/2001 under Order 37, Rule 3 (5) C.P.C., praying for unconditional leave to them to defend the said suit.

(3.) HEARD learned counsel for the petitioners as well as learned counsel for the respondent.