CATHOLIC SYRIAN BANK LTD., GUINDY BRANCH, NO.28, LAWYER JAGANNATHAN STREET, CHENNAI Vs. M/S. CORIUM TRADING LIMITED

JUDGEMENT

(1.) The Civil Revision Petition Nos. 842 to 844 of 2015 are filed to strike off the plaint in O.S.Nos. 3879 of 2013, 5530 of 2014 and 6036 of 2014 respectively, on the file of VI Assistant City Civil Court at Chennai. The Civil Revision Petition Nos. 4081 to 4083 of 2015 are filed against the fair and decretal order dated 06.08.2015 made in I.A.Nos. 8219 to 8221 of 2015 in O.S.No.3879 of 2013 respectively, on the file of the VI Assistant City Civil Court, Chennai.

(2.) In all the six Civil Revision Petitions, the issues are inter linked and the parties are one and the same and hence, they are disposed of by this common order. For the sake of convenience, the petitioners in C.R.P.Nos. 842 to 844 of 2015 are referred to 'petitioners Bank' and petitioner in C.R.P.Nos. 4081 to 4083 of 2015 is referred to 'respondent company'.

(3.) The respondent in C.R.P. Nos. 842 and 843 of 2015 is the plaintiff in O.S.Nos. 3879 of 2013 and 5530 of 2014, the respondent in C.R.P.No. 844 of 2015 is the plaintiff in O.S.No. 6036 of 2014 and the petitioners in C.R.P.Nos. 842 to 844 of 2015/respondents in C.R.P.Nos. 4081 to 4083 of 2015 are the defendants in all the three suits in O.S.Nos. 3879 of 2013, 5530 of 2014 and 6036 of 2014. The respondent in C.R.P.No. 844 of 2015, who is the Managing Director of the Company viz., M/S. Corium Trading Limited/respondent in C.R.P.Nos. 842 and 843 of 2015, filed suit in O.S.No.6036 of 2014 in his individual capacity.