S. THANGAPPA Vs. M. SELVARAJ

JUDGEMENT

(1.) HEARD the learned counsel for the revision petitioners who would echo the heart-burns of his clients to the effect that pending the Appeal Suit filed by the plaintiff, the same plaintiff filed an application in I.A.No.211 of 2009 seeking the following relief under Order 41 Rule 23(a) r/w Section 151 of CPC: "TAMIL "

(2.) AFTER hearing both the sides, the Lower Court ordered remand of the matter. A similar order of remand was passed in the A.S., and as against it appeal has been filed before this Court in CMA No.472 of 2011 which is pending. In the mean while, since in the Appeal Suit, the matter was remanded as per the said order of remand made in I.A.No.211 of 2009, by way of abundant caution, this revision has also been filed.

(3.) THE law is so explicit that no more elaboration is required.