CHINNAKANNU Vs. K BARATHAL CHETTIYAR

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 10.02.2011 passed by the learned Principal Subordinate Judge, Tiruvannamalai in E.A.No.182 of 2010 in E.A.No.228 of 2009 in E.P.No.48 of 2008 in O.S.No.72 of 2006, this civil revision petition is focussed.

(2.) THE parties are referred to here under according to their litigative status and ranking before the lower Court.

(3.) WHEREAS, in a bid to torpedo and pulverise and to make mincemeat of the arguments as put forth and set forth on the side of the revision petitioner, the learned counsel for the respondent/auction purchaser would pilot his argument, the pith and marrow of the same would run thus: Whatever be the order of the lower court, it amounts to dismissal of the petition and even if it is taken as rejection of the petition, it has to be deemed to be rejection of the plaint and appeal alone would lie as against the said dismissal order and not revision.