R SUBRAMANIAN Vs. ARULMIGHU DHANDAYUTHAPANI SWAMY

JUDGEMENT

(1.) THE petitioner, who is the defendant in O.S. No. 452 of 2005, on the file of the District Munsif Court, Palani, has come forward with this Civil Revision Petition, challenging the order dated 30.10.2006 made in IA. No. 1295 of 2005. THE respondent herein is the plaintiff the Suit.

(2.) THE petitioner is the cultivating tenant of agricultural land and the respondent is the landlord. Alleging that the petitioner has not pa id rent for the Fasli years 1411, 1412 and 413, the respondent has filed the above Suit for recovery of a sum of Rs. 98,106/- with interest towards arrears of rent.

(3.) DURING the pendency of the Suit, the peti"tioner has filed I.A. No.1295 of 2005, under Section 10, C.P.C, requesting the Court to stay all further proceedings until the final disposal of P.T. No.263 of 2003, on the file of the Reve"nue Court, Madurai. The said petition was op-posed by the respondent. The learned District Munsif, Madurai, has dismissed the same. Challenging the said order of dismissal, this Civil Revision Petition has been filed.