TATA STEEL LIMITED REPRESENTED BY ITS PRINCIPAL OFFICER, TITANIA BUSINESS UNIT Vs. V V MINERALS THROUGH ITS PARTNER, MR S VAIKUNDARAJAN AND ORS

JUDGEMENT

(1.) This Civil Revision Petition arises out of the dismissal by the lower appellate court, of an application filed by the petitioner herein, seeking leave to file an appeal against the judgment and decree of the trial Court in O.S. No. 83 of 2005.

(2.) I have heard Mr. N.R. Chandran, learned Senior Counsel appearing for the petitioner, Mr. S. Meenakshi Sundaram, learned Counsel appearing for the first respondent and Mrs. V. Chellammal, learned Additional Government Pleader, appearing for the respondents 2 to 9.

(3.) The brief facts leading to the present Civil Revision Petition are as follows: