M P MITTALAL Vs. RAKHA

JUDGEMENT

(1.) THE order of dismissal made by the VII Judge, City Civil Court, Madras in I.A.Nos.2477, 2474, 2475 and 2476 of 2005 dated 8.11.2005 refusing to grant leave to defend O.S.Nos.5688, 5687, 5685, 5686 and 5686 of 2004 in the respective suits on the strength of promissory notes are the subject matter of challenge in these revision petitions.

(2.) THE respondents/plaintiffs filed respective suits for recovery of sum of Rs.1,33,500/-, 2,00,200/-, 1,33,500/- and 2,00,200/- alleging that the petitioner/defendant executed promissory notes on 21.9.2002, 17.4.2002, 17.9.2002, 17.4.2002 agreeing to repay the principal amount found therein along with interest at 21% p.a. and sought for a decree. Pending suit, Interlocutory applications were filed by the petitioner/defendant seeking leave to defend the suits under Order 37 of the CODE OF CIVIL PROCEDURE, 1908. After hearing both sides, the applications were dismissed, since no tribal issues were noticed. Aggrieved over the said orders, the defendant has come before this Court by filing the above Civil Revision petitions.

(3.) UNDER such circumstances, the lower Court though it fit to dismiss the applications and rightly too. Hence the above civil revision petitions are dismissed. No costs. Consequently, connected M.Ps are also dismissed.