P. GOVINDASAMY Vs. MANICKAM AND ORS.

JUDGEMENT

(1.) The Appellant/Plaintiff has filed the present Original Side Appeal as against the order dated 21.09.2012 in A. No. 2589 of 2012 in C.S. No. 14 of 2012 passed by the Learned Single Judge.

(2.) The Learned Single Judge while passing the common order on 21.09.2012 in C.S. No. 14 of 2012 and A. No. 2589 of 2012 and A. No. 288 of 2012 at paragraph 13 had observed the following:

(3.) Assailing the validity and legality of the order passed in A. No. 2589 of 2012 in C.S. No. 14 of 2012, the Learned counsel for the Appellant/Plaintiff urges before this Court that the order passed by the Learned Single Judge on 21.09.2012 in A. No. 2589 of 2012 in C.S. No. 14 of 2012 (Filed under Or.7 R.11(d) of the Civil Procedure Code) suffers from material irregularities and illegalities in the eye of Law.