M KUMARASAMY Vs. VISWANATHAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed praying, to set aside the order, in Interlocutory Application No.315 of 2009, in Original Suit No.99 of 2009, passed by Subordinate Court, Tirupur, dated 28.08.2009.

(2.) AT this stage of the hearing of the Civil Revision Petition, the learned counsel appearing on behalf of the respondents had submitted that this Civil Revision Petition is not maintainable, since an appeal remedy is available to the petitioner.