KANNAYYA NAIDU Vs. ANANDAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and decreetal order dated 07.01.2016, made in IA.No.115 of 2015 in OS.No.685 of 2014, by the Subordinate Judge, Arakkonam.

(2.) The facts of the case, in a nutshell, are that the Defendants are the Petitioners and the Plaintiff is the Respondent. The suit was filed for damages. In the suit, the Defendants have filed the present application to stay the proceedings of the suit till the disposal of the second appeal. Since the said application was dismissed by the impugned order, this Civil Revision Petition has been filed.

(3.) This court heard the learned counsel on either side and considered their submissions and also carefully perused the materials placed on record.