S S SUBHA Vs. KALAIMAGAL KALVI ARAKATTALAI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order, dated 19.1.2010, passed in the memo, in O.S.No.130 of 2008, on the file of the Principal District Court, Namakkal.

(2.) IT has been stated that a memo had been filed by the petitioners, who are the defendants in the suit, in O.S.No.130 of 2008. The memo had been filed, in I.A.No.332 of 2008, praying that the trial Court may specify, in clear terms, the doubts entertained by the Court, in the interlocutory application, in I.A.No.332 of 2008, to enable the petitioners to clarify the same.

(3.) IN the meantime, the defendants had filed a memo requesting the trial Court to pass orders, in I.A.No.332 of 2008, before conducting an enquiry, in respect of I.A.No.297 of 2008. The plaintiff had stated that the memo in question had been filed by the defendants, who are the petitioners in the present civil revision petition, at the stage when the arguments had been completed in the interlocutory applications, in I.A.Nos.297, 332 and 333 of 2008. It had also been stated that the memo had been filed by the petitioners only with the intention of dragging on the proceedings and therefore, it is liable to be rejected.