T PERIYASAMI Vs. SELVARASU

JUDGEMENT

(1.) INVEIGHING the order dated 07.04.2010 passed in EA No.250 of 2010 in EP No.14 of 2010 in OS No.636 of 2008, by the learned District Munsif, Namakkal, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioners reiterating the grounds of revision would develop his argument to the effect that pending application under Order 21 Rule 97 of CPC, if the E.P. is allowed to be proceeded with without granting stay, then the application under Order 21 Rule 97 of CPC would become infructuous and that is not the scheme contemplated in CPC. Accordingly, he prays for suitable orders to be passed by this Court.