SOCIETY OF SISTERS OF THE PRESENTATION OF THE BLESSED VIRGIN MARY AND ORS. Vs. JUDE'S INFRA TECHNOLOGIES PVT. LTD.

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decretal order passed by the XVII Additional City Civil Court, Chennai in I.A.No.1 of 2019 in O.S.No.2204 of 2019 by order, dtd. 5/8/2019.

(2.) The necessary facts which are required to be noticed for the disposal of this Civil Revision Petition are as follows :

(3.) I have heard Mr.S.Wilson, learned counsel appearing for the defendants, who are the revision petitioners herein, who would submit that, in so far as the Interlocutory Application seeking appointment of Advocate Commissioner before the Court below is concerned, the stand of the defendants, as the same has been reflected in the counter affidavit filed by the second defendant on behalf of the first defendant also in the Interlocutory Application that, there has been a number of defects, structural wise of the toilet block constructed for the defendants School by the plaintiff and with the result, the defendants had to get a opinion, i.e., structural stability assessment from some reputed structural Engineers / companies, where it was shockingly claimed to have been stated that, the toilet block was not structurally sound and more over since there have been number of defects as water leaking, with the result slippery floors, the building, i.e., toilet block could not be in a position to use, that too by girl students from LKG to XII standard of the school concerned and therefore the toilet block in question had in fact been kept closed under lock and key and temporary barricade has been put up by the school management, i.e., the defendants not allowing any one to use the toilet block.