SHINE GARMETS Vs. SHA JEWANTHRAJ ASHOK KUMAR

JUDGEMENT

(1.) THIS civil revision petition is filed against the order dated 16.6.2008 passed in I.A.No.1238 of 2008 in O.S.No.1090 of 2004 by the V Assistant City Civil Court, Chennai.) Anim adverting upon the order dated 16.6.2008 passed in I.A.No.1238 of 2008 in O.S.No.1090 of 2004 by the V Assistant City Civil Court, Chennai.

(2.) CONCISELY and compendiously, the case of the petitioner as stood exposited from the plaint, could be portrayed thus: The respondent/plaintiff filed the suit O.S.No.1090 of 2004 for recovery of money relating to the goods supplied to them. When the matter was posted for the defendant's side for adducing evidence, the defendant approached the Court with I.A.No.1238 of 2008 for summoning the FAB TECH and to produce the original test report and speak about it. However, the trial Court dismissed it by its order dated 10.7.2008. Being aggrieved by and dissatisfied with the same, this civil revision petition is filed on various grounds.

(3.) WHEN all said and done, considering the pro et contra, in this factual matrix, I am of the considered opinion that one more opportunity could be given to the petitioner/defendant to put forth his defence factually, by summoning the witness with the test report.