LAWS(MAD)-2010-3-180

S RAMACHANDRAN Vs. ARULMIGU KAMASHI AMBAL DEVASTHANAM

Decided On March 31, 2010
S.RAMACHANDRAN Appellant
V/S
ARULMIGU KAMASHI AMBAL DEVASTHANAM Respondents

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed challenging the order, dated 20.1.2010, made in I.A.No.421 of 2009 in O.S.No.85 of 2006, on the file of the Principal District Munsif Court, Kancheepuram.

(2.) THE petitioner is the defendant in the suit, in O.S.No.85 of 2006, filed by the respondent. THE suit had been filed for recovering vacant possession of the suit schedule property, from the defendant. THE Interlocutory Application, in I.A.No.421 of 2009, had been filed by the petitioner praying that the trial Court may be pleased to stay all further proceedings in the suit, till the disposal of the writ petition, in W.P.No.25535 of 2005, on the file of the High Court of Judicature at Madras.

(3.) HE had also submitted that since the issue arising for consideration in the writ petition, in W.P.No.25535 of 2005, and in the suit, in O.S.No.85 of 2006, are connected, the trial in the suit should not be proceeded with till the disposal of the writ petition.