R.ETTIRAJ Vs. P.KUBENDIRAN

JUDGEMENT

(1.) The 1st defendant in a summary suit, filed under Order XXXVII of the Code of Civil Procedure is the revision petitioner.

(2.) I have heard Mr. Ashok Menon, learned counsel for the revision petitioner and Mr.NGR Prasad for Mr.E.Prabhu, learned counsel for the respondents 1 and 2 and Mr.Anandan, learned Government Advocate for the 3rd respondent.

(3.) Mr.Ashok Menon, learned counsel appearing for the revision petitioner would state that the petitioner was arrayed as the 1 st defendant in a summary suit filed in OS.No.4110 of 2024 before the Principal Judge, City Civil Court, Chennai. According to Mr.Ashok Menon, though summons were served on the petitioner, it was his categorical case that the summons along with vakalat were entrusted to a junior advocate attached to a senior on 13/8/2024, with instructions to appear on 14/8/2024, when the suit was listed before the court.