B.Vanitha vs M/S.Veeyess Credits A Registered ...
2023 Latest Caselaw 3428 Mad

Citation : 2023 Latest Caselaw 3428 Mad
Judgement Date : 29 March, 2023

Madras High Court

B.Vanitha vs M/S.Veeyess Credits A Registered ... on 29 March, 2023

                                                                               C.R.P(MD).No.829 of 2023


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 29.03.2023

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN
                                             C.R.P(MD).No.829 of 2023
                                                      and
                                             CMP(MD)No.3803 of 2023


                  B.Vanitha                                ... Petitioner/Petitioner/Sole Defendant

                                                          Vs.

                  M/s.Veeyess Credits a registered Partnership Firm,
                  Having its Business Premises,
                  No.88/13, NRMP Street,
                  Covai Road, Karur
                  Rep by its Managing Partner,
                  E.Eswaramoorthy                     ... Respondent/Respondent/Sole Plaintiff

                  PRAYER:- This Civil Revision Petition has been filed under Article 227 of
                  the Constitution of India, to set aside the Fair and Decreetal order dated
                  05.12.2022 made in I.A.No.1 of 2021 in O.S.No.420 of 2016 on the file of
                  the Additional Sub Court, Karur and allow this Civil Revision Petition.
                                      For petitioner   : Mr.T.Antony Arulraj

                                                       ORDER

This petition has been filed to set aside the Fair and Decreetal order

dated 05.12.2022 made in I.A.No.1 of 2021 in O.S.No.420 of 2016 on the file

of the Additional Sub Court, Karur.

https://www.mhc.tn.gov.in/judis C.R.P(MD).No.829 of 2023

2.The petitioner is the defendant before the Trial Court in O.S.No.420

of 2016. The petitioner moved I.A.No.1 of 2021 at the stage of trail under

Rule 76 and Section 151 of CPC seeking following relief:-

“Therefore, it is prayed that this Court may be pleased to order to send for the public documents which is in the custody of the witness as described in the Schedule hereto to this Honourable Court and thus render justice.”

3.The Trial Court by its impugned order dated 05.12.2022, rejected the

application with following observations:-

“6.2.kDtpw;bfd kDjhuh; gpukhz thf;FK:yk; vjida[k; jdpahfj; jhf;fy; bra;atpy;iy. thjp epWtdk; vd;w xd;W jw;nghJ ,y;iy vd;gJ kDjhuh; jug;g[ vjph;thjk; my;y. mt;thwpUf;ifapy; thjp epWtdk; vd;w xd;W ,Ug;gij epU:gpf;f ntz;Lbkd brhy;yp ,k;kDit jhf;fy; bra;Js;sJ Vw;Wf;bfhs;Sk;go ,y;iy. th.rh.1 kw;Wk; th.rh.2-I FWf;F tprhuiz bra;tjw;fhf tHf;fhdJ gyKiw xj;jpitf;f;ggl;l gpd;dh; ,t;thwhd kD jhf;fyhfpa[s;sJ. nkYk;> ,k;kDthdJ Kjypy; tprhuizf;F ,Ue;j nghJ kDjhuh; jug;gpy; gpujpepjpj;Jtk; ,y;iy vd;gjhy; Vw;fdnt xUKiw js;Sgoahfp kPz;Lk; kDtpd; nghpy; nfhg;gpw;F vLf;fg;gl;Ls;sJ vd;gJ Fwpg;gplj;jFe;jJ. kDjhuh; jug;g[ th.rh.1 kw;Wk; th.rh. 2-I FWf;F tprhuiz bra;J jd;jug;g[ tH;fif elj;jhky; ,t;thwhd kDit fhyk; flj;Jtjw;fhf jhf;fy; bra;Js;sjhf ,e;ePjpkd;wk; fUJfpd;wJ.

4.The intention of the petitioner is clearly to delay the trial and

pronouncement of judgment in O.S.No.420 of 2016. There is no merits in the

Civil Revision Petition questioning the order passed by the Trial Court. The

https://www.mhc.tn.gov.in/judis C.R.P(MD).No.829 of 2023

Additional Sub Court, Karur, is directed to expedite the trial in O.S.No.420

of 2016 and dispose the same preferably within a period of the 12 months

from the date of receipt of a copy of this order.