VIJAY AUTO AGENCY Vs. SENTHIL ARUMUGAM

JUDGEMENT

(1.) THIS appeal is focussed to get set aside the order dated 01.08.2007, passed in I.A.No.48 of 2007 in Ar.O.P.No.83 of 2007 on the file of the Principal District Judge, Tirunelveli.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this appeal would run thus:

(3.) BEING aggrieved by and dissatisfied with, that order, the present appeal has been filed mainly on the ground that there was no privity of contract between the petitioner Senthil Arumugam and M/s.Vijay Auto Agency, but there was privity of contract only between the said Partnership firm Sri Perumal Motors and M/s.Vijay Auto Agency. Various other grounds also have been raised.