R V SENGODAN Vs. R A SHANMUGHAM

JUDGEMENT

(1.) Inveighing the order dated 1.4.2010 passed by the 2nd Additional Subordinate Judge, Salem in I.A.No.9 o 2010 in A.S.No.18 of 2010, this civil revision petition is focussed.

(2.) Heard both.

(3.) Niggard and bereft of unnecessary details, the relevant facts absolutely necessary and germane for the disposal of this revision would run thus: The respondent herein filed the suit O.S.No.768 of 1996 for recovery of possession of the suit property. The suit was decreed, after contest and as against which, A.S.No.18 of 2010 was filed by the defendants, who are the revision petitioners herein. Along with the said appeal I.A.No.9 of 2010 was filed seeking stay. But after hearing both sides the appellate Court dismissed the said application.