M DHANABALAN Vs. KAVITHA

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the order dated 11.6.2012 in Tr.O.P.No.31 of 2012 on the file of the Principal District Court, Salem.

(2.) THE revision petitioners are defendants 3 and 4 in O.S.No.1073 of 2010 on the file of the Principal District Munsif Court, Salem and the first revision petitioner is the plaintiff in O.S.No.150 of 2008 on the file of the I Additional Sub-Court, Salem.

(3.) MR.Sarfuddin Ali Ahamed, learned counsel representing Mr.D.Velu, learned counsel for the petitioners, consistently pleaded that the cause of action and the subject matter are one and the same and therefore, both the suits have to be decided commonly on joint trial, particularly to avoid multiplicity of proceedings and conflicting judgments.