A MOHANRAJ Vs. S TAMILSELVI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order dated 03.07.2019 in I.A.Nos.1 and 2 of 2019 in O.S.No.840 of 2018 on the file of the IV Assistant Judge, City Civil Court, Chennai .

(2.) Before the Court below, the respondent / plaintiff filed a suit for damages and recovery of a sum of Rs.1,50,000/- from the petitioner / defendant. The said suit has been posted for trial on 01.10.2018, and was adjourned for cross examination of P.W.1 by the defendant's side on 18.02.2019 and again at his request, it seems to have been adjourned to various dates viz., 04.03.2019, 11.03.2019, 18.03.2019 and 28.03.2019.

(3.) Despite these adjournments, it seems that, no progress had been made in cross examining P.W.1 by the defendant's side. Therefore, on 28.03.2019, the learned Judge set the defendant exparte.