SHAIJU J Vs. OFFICIAL RECEIVER

JUDGEMENT

(1.) Interlocutory applications filed in a suit under Section 92 of the Code of Civil Procedure, after the settling of scheme, were returned by the court, as 'lacking jurisdiction'. The said order is under challenge in this Original Petition.

(2.) Heard Sri.B.Suresh Kumar, learned counsel appearing for the petitioner and Sri.K.P.Dandapani, learned Senior Counsel appearing for the respondents.

(3.) O.S. No.7/2002 was a suit under Section 92 of the Code of Civil Procedure. On 29.09.2007, decree was passed settling the scheme. Challenging the said decree, there was an appeal before this Court as R.F.A. No.6/2008. This Court confirmed the decree passed by the trial court. The SLP filed against the judgment was dismissed by the Apex Court.