VIJAYA AGENCIE Vs. DEV FASTNERS LTD

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 13. 8. 2002, passed in M. P. No. 189/2002 in Suit No. 517/2000 on the file of the IX Judge, Court of Small Causes, Chennai.

(2.) THE plaintiff in Suit No. 517/2000 on the file of the IX Small Causes Court, Chennai is the revision petitioner.

(3.) THE suit was filed in the name of the plaintiff, namely, M/s. Vijaya Agencies represented by its Branch Manager for a judgment and decree directing the respondent/defendant herein to pay a sum of Rs. 10,853/- together with interest at the rate of 24% per annum.