VISWANATHAN Vs. DAVID

JUDGEMENT

(1.) THIS Revision Petition is directed against the order of the learned Subordinate Judge Vellore in I.A. No. 208 of 1996 in O.S. No. 508/88 dated 3.3.1998.

(2.) THE order impugned arises out of the application filed by the respondent herein under Sections 10 and 115 C.P.C. to stay all further proceedings in the said suit.

(3.) AS stated, earlier the learned subordinate Judge, has exercised his inherent power under Section 151 of C.P.C. and not under Section 10 of C.P.C. and therefore it is not necessary to consider the issues arising out of the maintainability of this application under Section 10 of C.P.C.