S. SUBRAMANIAM Vs. PONGIAMMAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner/plaintiff against the dismissal of his application in LA.No.20 of 2014 in O.S.No.387 of 2008 on the file of the II Additional District Munsif, Erode, dated 13.03.2014.

(2.) The petitioner herein had filed an application in LA.No.20 of 2014 in O.S.No.387 of 2008 on the file of the II Additional District Munsif, Erode, under Order 23 Rule 1 and Section 151 of the Civil Procedure Code, seeking leave of the Court to withdraw the suit in O.S.No.387 of 2008 with liberty to file a fresh suit on the same cause of action. The learned II Additional District Munsif, Erode, by the order dated 13.03.2014 had dismissed the said application. Feeling aggrieved, the petitioner/plaintiff has filed the present Civil Revision Petition.

(3.) Heard, Mr.V.LakshmiNarayanan, the learned counsel for the petitioner/plaintiff and Mr.A.Sundaravadhanam, the learned counsel for the respondents/defendants.