MINOR. R.. HARIHARAN Vs. C. RAJENDRA KUMAR

JUDGEMENT

(1.) The petitioner has filed the present Civil Revision Petition against the return order, dated 18.05.2018 made in V.C.O.S.SR.No.5669 of 2018, on the file of the learned Vacation Judge, Thiruchirapalli Subordinate Judge, Lalgudi.

(2.) The learned Vacation Judge, Thiruchirapalli Subordinate Judge, Lalgudi has passed an order, dated 18.05.2018 in V.C.O.S.SR.No.5669 of 2018, that the suit is barred under Section 34 of the SARFAESI ACT, by directing the petitioner to present it before the Court concerned. Challenging the said order, the petitioner has filed the present Civil Revision Petition.

(3.) The learned counsel appearing for the petitioner submitted that the learned Judge has passed an order by giving a detailed order, which cannot be sustained, because, the learned Judge ought to have simply directed the petitioner as per Section 34 of the SARFAESI ACT, to approach the appropriate Tribunal, which deals with the cases filed under the SARFAESI ACT.