P.K. RAMASAMY Vs. VASUMATHY AND ORS.

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 28.01.2011 passed in I.A. No. 278 of 2010 in O.S. No. 199 of 2010 by the learned Subordinate Judge, Perundurai., this civil revision petition is focussed. At the entertaining stage itself this revision has been heard by this Court.

(2.) THE learned counsel for the petitioner would detail and delineate the following facts:

(3.) THIS Court raised the query as to how revision would lie when appeal remedy is there. The learned counsel for the petitioner would submit that only on technical grounds he is challenging the validity of the order passed by the lower Court. Be that as it may, once the appeal remedy is available, the petitioner has to exhaust the said remedy.