HINT TRANSFORMER PRIVATE LIMITED Vs. AT ELECTRIC SUPPLYS

JUDGEMENT

(1.) This revision arises against the order of learned XVI Additional Judge, City Civil Court, Chennai, passed in I.A.No.52 of 2015 in O.S.No.3197 of 2014 on 01.08.2015.

(2.) Respondent/plaintiff filed a summary suit in O.S.No.3197 of 2014 on the file of learned XVI Additional Judge, City Civil Court, Chennai, under Or.37 R.2 CPC towards recovery of a sum of Rs.11,90,576/ -. Therein, petitioner/ defendant sought leave to defend. Under order in I.A.No.52 of 2015 dated 01.08.2015, the Court below granted such relief subject to the condition that the petitioner deposits a sum of Rs.5,00,000/ - to the credit of suit on or before 24.08.2015 and informed that in the event of failure to do so, the interlocutory application shall stand dismissed. Aggrieved by such order, petitioner has preferred the present revision.

(3.) Heard learned counsel for petitioner and learned senior counsel for respondent.