V P NARAYANASAMY Vs. GURUSAMY

JUDGEMENT

(1.) C.R.P.(PD).No.2758 of 2014 is filed by the second defendant in O.S.No.183 of 2013, aggrieved by the order of the trial Court in dismissing his application for rejection of the plaint. C.R.P.(PD).No.3216 of 2014 is filed by the very same second defendant, who is the third defendant in O.S.No.165 of 2007, challenging the order of the trial Court ordering joint trial of O.S.No.183 of 2013 with O.S.No.165 of 2007.

(2.) Learned counsel appearing for the petitioner submitted that the order to be passed in C.R.P.(PD).No.2758 of 2014 is having a bearing on the order to be passed in C.R.P.(PD).No.3216 of 2014 and therefore, she submitted that C.R.P.(PD).No.2758 of 2014 can be first taken up, considered and decided on merits. C.R.P.(PD).No.2758 of 2014:

(3.) The second defendant in O.S.No.183 of 2013 on the file of the District Munsif Court, Sathyamangalam, is the revision petitioner. The respondents 1 and 2 herein as plaintiffs, filed the said suit against the petitioner herein and one Muthammal, seeking for declaration to declare the decree obtained in O.S.No.120 of 2007 (District Munsif Court, Sathyamangalam) as fraud, null and void and not binding on the plaintiffs.