SATHYADASAN Vs. SUDEEPKUMAR

JUDGEMENT

(1.) AGGRIEVED by Exhibit P4 order dismissing the application under R.19 of 0.41 of the Code of Civil Procedure, the petitioner filed the Original Petition. The Registry noticed a defect that the order is appealable under R. 1 (t) of O.43 of the Code of Civil Procedure.

(2.) THERE is no dispute that the application was filed under R. 19 of O.41 and that the ingredients of R.19 were attracted. The contention of the petitioner is that the order impugned is not a speaking order and therefore, an appeal under R.1(t) of O.43 may not be a proper remedy.