S G BADRINATH Vs. V JAGANATHAN

JUDGEMENT

(1.) Plaintiff is the petitioner herein, who has filed the suit in O.S. No. 1279 of 1998 on the file of Sub-Court, Coimbatore, for recovery of Rs. 29,64,000/-, with interest and costs, against the respondents herein.

(2.) Respondent herein filed an applica tion in LA. No. 1071 of 2001 under Order 14, Rule 4 and Section 151 of CPC, praying to decide the preliminary issue as to whether the said Court is vested with the territorial jurisdiction to try the said suit, as this Court, in C.R.P. No. 1513 of 1997, directed to decide the same.

(3.) The trial Court, after affording an opportunity to the parties, allowed the petition, holding that it is not vested with the territorial jurisdiction. Hence, the present revision.