RAMIAH NADAR Vs. ESAKI AMMAL

JUDGEMENT

(1.) This revision has been preferred against the fair and decretal order dated 4/1/1999 passed in LA. No. 78 of 1999 in O.S. No. 326 of 1992 on the file of the Additional District Munsif Court of Ambasamudram.

(2.) Heard Mr. S. Subbiah, learned counsel appearing for the petitioner and Mr. T.S. Sivagnanam, learned counsel appearing for the respondents.

(3.) In this revision petition, the petitioner challenges the order of the Court below in dismissing the application filed under O.23, Rule 1(3) read with Sec. 151, C.P.C., and declining to grant leave to the petitioner to file a fresh suit on the same cause of action.