JAYAPAL Vs. PALANIAMMAL

JUDGEMENT

(1.) THE revision petitioner who is the appellant in the first appeal preferred this Civil Revision Petition against the order dated 06.04.2009 made in I.A.No.15 of 2009 in A.S.No.5 of 2009 on the file of the Subordinate Court, Neyveli.

(2.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) THE learned counsel appearing for the revision petitioner further submitted that the revision petitioner is always ready to dispose of the main appeal itself within one month.