BATLIBOI LIMITED Vs. REFRIGERATION ACCESSORIES LTD

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order passed by the learned XIII Assistant Judge, City Civil Judge, Chennai in I.A.No.3065 of 2004 in O.S.No.109 of 2004 dated 24.06.2004, in and by which the learned Judge had dismissed the application filed by the revision petitioner seeking leave to defend the suit O.S.109 of 2004.

(2.) The facts in brief essential for the disposal of the revision are narrated herein below:

(3.) After receiving the summons in the above suit, the revision petitioner came forward with the application seeking leave to defend the suit. The revision petitioner in the affidavit filed in support of the said petition had put forward the following issues which according to them were the triable issues.