MVR LOGISTICS PRIVATE LIMITED Vs. A.KANAGARAJAN

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 5/8/2024, passed in IA No.3/2023 in OS.No.7836/2021, by the learned XIX Additional Judge, City Civil Court, Chennai, rejecting the petitioners' application seeking unconditional leave to defend the main suit under Order 37 Rule 3[5] of CPC.

(2.) For convenience, the parties are referred to as arrayed in the Civil Revision Petition.

(3.) The facts relevant, are as follows:-