HCL INFOSYSTEMS LT Vs. KORES (INDIA) LTD

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the dismissal of the application filed by the Revision Petitioner herein seeking leave to defend in I.A.No.10606 of 2011 in O.S.No.2395 of 2011 by the learned XII Assistant City Civil Judge, Chennai.

(2.) The brief facts necessary for disposing of this Civil Revision Petition are as follows:

(3.) The revision petitioner, on receiving the summons in the above suit has immediately taken out an application under the provisions of Order 37 Rule 3(5) of the Code of Civil Procedure seeking leave to defend. The grounds on which the revision petitioner sought leave are as follows: