P MURUGESAN Vs. G RAJA

JUDGEMENT

(1.) The Petitioner/Defendant has focused the instant Civil Revision Petition before this Court as against the order dated 23.01.2012 in I.A.No.448 of 2012 in O.S.No.338 of 2011 passed by the Learned II Additional Subordinate Judge, Erode.

(2.) The Learned II Additional Subordinate Judge, Erode, while passing the impugned order dated 23.01.2012 in I.A.No.448 of 2012 in O.S.No.338 of 2011 (filed by the Respondent/Plaintiff as Petitioner under Or.38 R.5 and Section 151 of the Civil Procedure Code) had observed the following:

(3.) Challenging the said impugned order dated 23.01.2012 in I.A.No.448 of 2012 in O.S.No.338 of 2011 on the file of the trial Court, the Learned counsel for the Petitioner/Defendant submits that the trial Court had failed to consider any of the valid objections raised by the Revision Petitioner/Defendant in the counter filed in I.A.No.448 of 2012.