ASHNIL MOVERS PVT LTD Vs. RAMESH SINGH

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 25.02.2008 passed by the learned XIV Assistant Judge, City Civil Court, Madras in I.A.No.15533 of 2007 in O.S.No,7553 of 2005. Inveighing and impugning the order dated 25.02.2008 passed by the learned XIV Assistant Judge, City Civil Court, Madras in I.A.No.15533 of 2007 in O.S.No,7553 of 2005, this civil revision petition is focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this revision would run thus: The respondents/plaintiffs herein filed the suit O.S.No,7553 of 2005 seeking the following relief: to direct the defendant to pay the second plaintiff herein a sum of Rs.4,60,264/- with intrest at the rate of 18% per annum from the date hereof until payment in full, being a commercial cause. The defendant entered appearance and filed the written statement whereupon the trial commenced the chief examination affidavit on the plaintiffs' side was filed and documents were marked. When the matter was pending for cross-examination of PW1, I.A.No.15533 of 2007 was filed by the defendants under Order 7 Rule 10 of the Code of Civil Procedure praying the Court to return the plaint for want of territorial jurisdiction. After hearing both sides, the lower court dismissed the said I.A. Being disconcerted by and dissatisfied with the order of the lower court, this revision has been focussed on various grounds.

(3.) ACCORDINGLY, this civil revision petition is dismissed confirming the order passed by the lower Court in I.A.No.15533 of 2007 No costs. Consequently, the connected miscellaneous petition is closed.