TIRUMURUGA REAL ESTATE Vs. DHANRAJ KOCHAR

JUDGEMENT

(1.) THE present Civil Revision Petition is directed against the order of the learned III Assistant Judge, City Civil Court, Chennai dated 9.6.2011 made in I.A. No.4136 of 2011 in O.S. No.2945 of 1999.

(2.) THE Plaintiff in the aforesaid Suit is the Petitioner herein and the Defendants thereon are the Respondents.

(3.) CONSIDERING the above facts and circumstances, I am not inclined to interfere with the order of the learned III Assistant Judge, City Civil Court, Chennai dated 9.6.2011 made in I.A. No.4136 of 2011 in O.S. No.2945 of 1999.