LAWS(MAD)-2017-1-152

M/S. IMAGE VENTURE PVT. LTD. NO.3, FIRST CROSS STREET, LAKE AREA, NUNGAMBAKKAM, REP. BY ITS DIRECTORS, 1. MR. MATHI SEELAN, 2. MR. R. SENTHILKUMAR Vs. M/S. VASAN PUBLICATION PRIVATE LIMITED REP. BY ITS EXECUTIVE DIRECTOR MR. M.V. KUMAR NO. 757, ANNA SALAI, CHENNAI 600 002

Decided On January 03, 2017
M/S. Image Venture Pvt. Ltd. No.3, First Cross Street, Lake Area, Nungambakkam, Rep. By Its Directors, 1. Mr. Mathi Seelan, 2. Mr. R. Senthilkumar Appellant
V/S
M/S. Vasan Publication Private Limited Rep. By Its Executive Director Mr. M.V. Kumar No. 757, Anna Salai, Chennai 600 002 Respondents

JUDGEMENT

(1.) An order of the learned Master of this Court dated 16.07.2015 (in A.No.3552 of 2015) granting unconditional leave to defend, to the defendants in a summary suit has been reversed by a learned Single Judge of this Court by an order dated 27.06.2016 (in A.No.6492 of 2015) exercising powers under Order XXIV Rule 12 of the Rules of the High Court of Madras Original Side Rules, 1994 (hereinafter referred to as O.S.Rules for brevity). This intra court appeal is directed against the order dated 27.06.2016, made by the learned Single Judge of this Court.

(2.) The facts of the case in a nutshell (necessary for disposal of this intra Court appeal) are as follows:

(3.) Factual Matrix :