D ARUMUGA NADAR Vs. K MUTHULAKSHMI

JUDGEMENT

(1.) THIS civil revision petition arises out of the dismissal of an application for stay filed by the petitioner under Order XXI Rule 29 of the Code of Civil Procedure.

(2.) HEARD Mr.B.Kumar, learned senior counsel appearing for the petitioner and Mr. S.V. Jayaraman, learned senior counsel appearing for the respondent.

(3.) BY an order dated 07.02.2008, both the applications, viz., O.A.No.1244 of 2007 and A.No.113 of 2008 were dismissed by this Court. The appeals filed by the petitioner herein in O.S.A.Nos.99 and 100 of 2008 were also dismissed by the Division Bench by an order dated 07.03.2008. It is stated that the Special Leave Petition arising out of the order of the Division Bench was also dismissed.