ESHAN CAPITAL Vs. K.PALANIYAMMAL

JUDGEMENT

(1.) These Civil Revision Petitions have been filed to set aside the order, dtd. 25.08.2020 passed by the learned Principal District Judge, Karur, in I.A.Nos.637, 639 & 641 of 2019 in O.S.No.147 to 149 of 2019.

(2.) The revision petitioner herein/plaintiff has filed a suit in O.S.Nos.147, 148 & 149 of 2019 on the file of the Principal District Court, Karur. During the pendency of the above suits, the revision petitioner herein/plaintiff has filed three interlocutory applications in three suits in I.A.Nos.637, 639 & 641 of 2019 in O.S.Nos.147, 148 & 149 of 2019.

(3.) The learned Principal District Judge, Karur, has passed a common order, dtd. 25.08.2020 in I.A.Nos.637, 639 & 641 of 2019 in O.S.Nos.147, 148 and 149 of 2019 is as follows: