V.L. DHANDAPANI Vs. REVATHY RAMACHANDRAN

JUDGEMENT

(1.) Civil Revision Petition in C.R.P(PD) No.1337 of 2009 has been filed against the order dated 19..12.2008 passed in I.A.No.1241 of 2008 in O.S.No.254 of 2002 on the file of District Munsif Court, Chengalpattu.

(2.) The learned single Judge, in and by the order dated 12.01.2011, was pleased to refer the following issue to be decided by the Larger Bench as in his view, there are conflicting decisions over the same.

(3.) The learned counsels appearing for the petitioners have made submissions on merits. In all these revisions, challenge is to the orders passed in the interlocutory applications filed pending suits. The suits are pending for quite some time. Therefore, we do not propose to send back the revisions before the learned single Judge and instead we decide them on merits.