D SAMUVEL AND ORS Vs. GOVINDARAJAPURAM HARIJANA NALLA VAZHVU SANGAM REP BY ITS SECRETARY A THIRUNAVUKARASU AND ORS

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioners, praying that this Court may be pleased to set aside the order, dated 29.01.2010, made in I.A.SR. No. 56014/2009, in O.S.1588/2009, on the file of the VIII Assistant City Civil Court, Chennai.

(2.) The learned Counsel appearing on behalf of the petitioners had submitted that the learned VIII Assistant Judge, City Civil Court, Chennai had passed an order, dated 29.01.2010, which is as follows:

(3.) In view of the avernments made by the learned Counsel appearing on behalf of the petitioner and in view of the order passed by the trial Court, this Court had directed that C.R.P.(PD) No. 3736 of 2008 to be listed for hearing, along with C.R.P.(PD) No. 812 of 2010. The order passed by this Court, dated 13.11.2008, reads as follows: