RAJESWARI Vs. GOVINDARAJ

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 15.09.2014 passed in I.A. No. 958 of 2014 in O.S. No. 367 of 2006 by the learned II Additional District Munsif, Kallakuruchi.

(2.) THE plaintiff in O.S. No. 367 of 2006 on the file of the II Additional District Munsif, Kallakurichi is the revision petitioner.

(3.) AFTER examination of the witnesses, the petitioner field a petition in Transfer O.P. No. 155 of 2010 for transfer the suit to some other Court and the transfer petition was dismissed. Thereafter, the petitioner filed an application in I.A. No. 380 of 2013 under Order XXIII Rule 1 of the Civil Procedure Code seeking permission to withdraw the suit. The application was dismissed and the Civil Revision Petition filed in C.R.P. No. 3913 of 2013 challenging the order was also dismissed by this Court.