G PADMAVATHI Vs. A SARAVNARAJ

JUDGEMENT

(1.) THE petitioner/defendant has preferred this Civil Revision Petition as against the order dated 29.12.2006 in I.A.No.18689 of 2006 in O.S.No,6272 of 2006 passed by the learned III Assistant Judge, City Civil Court, Chennai in dismissing the application filed by the revision petitioner/defendant under Order 37 Rule 3 of Civil Procedure Code to grant unconditional leave to defend the suit.

(2.) WHEN the matter is taken up for hearing, there is no representation on behalf of the petitioner/defendant. Heard the learned counsel for the respondent/plaintiff.

(3.) THE contention of the respondent/plaintiff counsel is that as against the order passed in I.A.No.18689 of 2006 dated 29.12.006 by the trial Court only an appeal remedy lie and as such the revision petition filed by the revision petitioner/defendant is not per se maintainable before this Court.