PADAVALA GANGA RAJU Vs. GANGA RAJU TREADERS

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the Order dtd. 2/7/2025 passed in I.A.No.172 of 2024 in C.O.S.No.5 of 2024, on the file of the Special Court for Trial and Disposal of Commercial Disputes, Vijayawada.

(2.) The respondent herein originally instituted a suit on 6/3/2023 in the Court of the III Additional District Judge, Bhimavaram, seeking a decree for a sum of Rs.1,21,73,278.00, in respect of commercial transactions from the petitioners / defendants. The suit was numbered as O.S.No.5 of 2023. The petitioners/defendants filed a detailed written statement on 13/6/2023. Learned III Additional District Judge, Bhimavaram, subsequently returned the plaint on the point of the jurisdiction and granted time to the respondent/plaintiff to present the plaint before the proper Court on or before 15/4/2024. After receipt of the record on 20/5/2024 by the Commercial Court, the suit was renumbered as C.O.S.No.5 of 2024.

(3.) Before the learned Commercial Court, the petitioners / defendants filed the above said I.A. under Order VI Rule 8 r/w Sec. 151 of CPC seeking permission to file additional written statement and to receive the same. The respondent / plaintiff filed counter and resisted the said application. The learned Commercial Court after considering the rival contentions dismissed the said application.