V R SUBRAMANIAN Vs. R M ANNAMALAI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 17.4.2009, made in I.A. No. 461 of 2008, in O.S. No. 44 of 2006, on the file of the Subordinate Court, Devakottai.

(2.) The petitioner in the present civil revision petition is the 16th defendant in the suit, in O.S.No.44 of 2006, filed by the respondents herein. The suit filed by the respondents, on the file of the Subordinate Court, Devakottai, relates to the accounts of the AR.L.Trust, which is said to be situated at Srilanka.

(3.) The petitioner had filed an interlocutory application, in I.A.No.461 of 2008, in O.S.No.44 of 2006, stating that the trial Court ought to decide the issue relating to the jurisdiction of the said Court, as a preliminary issue. However, the trial Court, by its order, dated 17.4.2009, had rejected the request of the petitioner.