STATE BANK OF INDIA Vs. THAVAMANI

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 20.12.2012 passed in I.A.No.1047 of 2012 in O.S.No.1113 of 2012, by the learned Principal District Munsif, Madurai Town.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) I would like to point out that this is only interim nature and that too, the lower Court exercised its discretionary power in the factual matrix. As against which the Civil Revision Petition filed under Article 227 of the Constitution of India is not tenable, in view of the decision of this Court in Durairaj and others v. Venugopal and another reported in 2012-3-L.W. 807 and only appeal would lie. However, if at all, the revision petitioner is aggrieved, it is open for him to approach the regular Appellate Court concerned, excluding the time taken for prosecuting this Civil Revision Petition.