SUNDARAMOORTHY Vs. M C KALAITHANGAM

JUDGEMENT

(1.) THE revision petitioner/petitioner/first defendant has preferred this civil revision petition as against the orders dated 17.9.2008 in I.A.No.10216 of 2008 in O.S.No.4341 of 1994 passed by the IV Assistant Judge, City Civil Court, Chennai in dismissing the application filed by the revision petitioner/petitioner/first defendant under Section 151 of CPC praying for passing of an order by the trial Court to issue summons to the Inspector of Police, Central Crime Branch IX Team, Chennai to produce the certified copies of the documents mentioned in the application and to file the same before the Court.

(2.) THE trial Court, while passing orders in I.A.No.10216 of 2008 has inter alia opined that 'proper perspective reasons have been assigned by the revision petitioner in the affidavit filed in I.A.No.10216 of 2008 and has come to a conclusion that there is no need to issue summons to the Inspector of Police, Central Crime Branch IX Team, Chennai and resultantly dismissed the said application.

(3.) THIS Court has paid its anxious consideration to the arguments advanced by the learned counsel for the parties and noticed their contentions.