M.DHANAKUMAR Vs. C. VIVEKANANDAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the Judgment and Decree of the lower appellate Court, dated 27.11.2012, made in A.S.No.112 of 2012 on the file of Principal District Judge, Tiruchirapalli, remanding the suit in O.S.No.259 of 2004, on the file of Principal Subordinate Judge, Tiruchirapalli, for fresh disposal.

(2.) The facts of the case:

(3.) Against the said Judgment and Decree, dated 27.11.2012, the appellant has filed the present appeal.