T GNANAVEL Vs. T S KANAGARAJ

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 12th of April, 2007 of the High Court of Madras at Chennai in Civil Revision Petition (PD) Nos. 1453 & 1454 of 2005 and in Civil Revision Petition (PD) No. 62 of 2006, whereby the High Court, by a common judgment, had dismissed the Civil Revision Petition (PD) Nos. 1453 & 1454 of 2005 filed by the appellant herein and allowed the Civil Revision Petition (PD) No. 62 of 2006 filed by the respondents.

(3.) The question that needs to be decided in this appeal relates to the interpretation of Order XXII Rule 4[4] of the Code of Civil Procedure [for short the CPC ].