FAREEDA TEXTILES Vs. SHA JEWANTHARAJ ASSHOK KUMAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner/defendant in both the revision petitions.

(2.) THE petitioner in both these revisions is the defendant in O. S. No. 493/2003 on the file of VII Assistant judge, City Civil Court, Chennai. The respondent herein is the plaintiff in the suit.

(3.) THE respondent herein has laid a suit for recovery of Rs. 1,51,636. 86 with future interest from the revision petitioner/defendant in regard to the supply of textile goods. The suit was posted for filing written statement on 14. 10. 2003 and no written statement was filed.