S.UMAPATHY Vs. V.EZHILARASI

JUDGEMENT

(1.) The appellant filed a suit in O.S. No. 4922 of 2010 seeking the relief of permanent injunction. An application in I.A.No. 14346 of 2015 was filed by the defendants seeking to receive the additional documents on their behalf. The said application was dismissed by the trial Court. On revision, the learned single Judge was pleased to set aside the order passed by the trial Court and thus allowed the application filed with a direction to dispose of the suit within a period of three months from the date of receipt of a copy of the order so passed. The appellant filed a review in review application No. 54 of 2016 inter alia contending that there is an error on the face of the record. By a speaking order, the review application was dismissed. Challenging the said order, an appeal is sought to be filed by the appellant in C.M.A. SR. No. 30678 of 2016 under Sec. 100A, 104 r/w 107 of the CPC. The papers were returned by the Registry with the following query:

(2.) The learned counsel for the appellant has represented the papers with the endorsement as under:-

(3.) Not satisfied with the explanation given, as the doubt could not be cleared, the Registry has posted the matter for maintainability before this Court.