SARVODAYA ENGINEERING EQUIPMENTS PRIVATE LIMITED Vs. KALPANA MANAVALAN

JUDGEMENT

(1.) Sri. Vivekananda S., learned counsel for the petitioner.

(2.) The civil revision petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Section 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short), the petitioner has assailed the validity of the order dated 31.01.2017 by which the application filed by the petitioner/defendant No.4 to try Issue No.2 as preliminary issue has been decided and the suit has been held to be not maintainable.