CREATIVE PRINT AND PACK Vs. BADRUKA EXIM

JUDGEMENT

(1.) The Civil Revision Petition arises out of an order dtd. 27/6/2025 passed by the learned Additional Senior Civil Judge, Medchal-Malkajgiri District at Medchal, dismissing I.A.No.127 of 2025 in O.S.No.127 of 2024 filed by the petitioners/defendants for grant of leave to defend the Suit of the respondent/plaintiff.

(2.) The Suit filed by the respondent/plaintiff was a Summary Suit for recovery of Rs.38,13,684.00 along with pendente lite and future interest @ 18% per annum, filed under Order XXXVII read with Order VII Rule 1 and Sec. 26 of The Code of Civil Procedure, 1908 ('CPC'). The petitioners/defendants in the said Suit filed the present I.A. (I.A.No.127 of 2025) under Order XXXVII Rule 3(5) read with Sec. 151 of the CPC seeking leave to defend the Suit and permit the petitioners/defendants to file a suitable written statement in defence of the alleged claim of the respondent/plaintiff.

(3.) By the impugned order dtd. 27/6/2025, the Trial Court dismissed the I.A. on the ground of the petitioners/defendants failing to establish a good case to defend the Suit.