KATHIRESAN Vs. M N BALAMURUGAN AND OTHERS

JUDGEMENT

(1.) The Petitioner has preferred the instant Civil Revision Petition as against the Order dated 21.09.2011 in TR.O.P No.196 of 2010 passed by the Learned Principal District Judge, Salem.

(2.) The Learned Principal District Judge, Salem while passing the Impugned Order in TR.O.P. No.196 of 2010 had interalia at Paragraph No.8 had observed the following:-

(3.) Assailing the correctness, validity and legality of the Impugned Order dated 21.09.2011 in TR.O.P.No.196 of 2010 passed by the learned Principal District Judge, Salem, the Petitioner/Plaintiff/Petitioner has filed the present Civil Revision Petition primarily contending that the Learned Principal District Judge, Salem should not dismiss the TR.O.P. No.196 of 2010 (filed under Section 24 of Civil Procedure Code to transfer the suit in O.S.No.1312 of 2008 on the file of Learned First Additional District Munsif, Salem and try along with O.S.No.186 of 2009), because of the reason that in both the suits the issues involved are one and the same.