KANDASWAMY Vs. T K AYYANAN

JUDGEMENT

(1.) THIS revision petition is directed against an order passed by the District Munsif, Mettur, in I.A.No.1836 of 1983. The petition was taken out by the 1st respondent herein to dismiss the suit as it was not within the pecuniary jurisdiction of the District Munsif. After hearing the parties, the District Munsif passed an order on 25.6.1984 holding that the suit should be dismissed and allowed the petition. Actually, the suit was not dismissed. But the learned District Munsif returned the plaint to the plaintiffs on the next day for presentation before the proper court.

(2.) IT is now stated that the plaint was presented in the Sub Court, Sankari and it is ready for trial

(3.) THOUGH the District Munsif has used a wrong expression in the judgment, it is seen that actually the suit was not dismissed and the plaint was returned. Hence, justice has been done in this case and the petitioners could not make a grievance of the order of the Court. The civil revision petition is dismissed. No costs.