KULASEKARAN Vs. ARULJOTHI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decretal order of the learned Principal District Munsif, Mayiladuthurai, dated 23.11.2009, made in I.A.No.353 of 2009, in O.S.No.84 of 2007.

(2.) The petitioner had filed the suit, in O.S.No.84 of 2007, on the file of the Principal District Munsif Court, Mayiladuthurai, praying for a decree of bare injunction against the defendant therein, who is the respondent in the present civil revision petition. While so, the petitioner had filed an interlocutory application, in I.A.No.353 of 2009, in O.S.No.84 of 2007, praying that the trial Court should stay the further proceedings in the suit, in O.S.No.84 of 2007, till the disposal of the writ petition, in W.P.No.4458 of 2009, pending on the file of this Court.

(3.) In the affidavit filed in the interlocutory application, it had been stated that the information to be furnished by the respondent in the writ petition, with regard to the lay out, in respect of the suit property, would be useful to the plaintiff in the suit, in O.S.No.84 of 2007.