PERFECT STONES LTD Vs. S P MURTHY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as learned counsel for the respondents.

(2.) THE respondents in E.P. No.34 of 2009 in O.S. No.26 of 2007 on the file of Subordinate Judge at Poonamallee has filed this Civil Revision Petition, challenging the order dated 10.12.2009 passed in E.P. No.34 of 2009 in O.S. No.26 of 2007 on the file of Subordinate Judge at Poonamallee.

(3.) AS contemplated under Section 115 C.P.C., revision is maintainable against an order or judgment rendered by any Court Subordinate to such High court where no appeal lies thereto and if such Subordinate Court appears to have exercised a jurisdiction not vested in it by law or to have failed to exercise a jurisdiction so vested or to have acted in the exercise of its jurisdiction illegally or with material irregularity.