RANGANAYAGIAMMAL Vs. KUMAR

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 20.08.2008 passed by the learned Principal District Munsif, Poonamallee in I.A.No.1251 of 2008 in O.S.No,359 of 1995, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner as well as the learned counsel appearing for the respondents.

(3.) A mere perusal of the lower court's order would demonstrate that the lower court elaborately went into the merits of the case in the I.A itself relating to the defect in not praying for declaration of title and also the impropriety on the part of the plaintiff in seeking issuance of patta in violation of Section 14 of the patta Pass Book Act. In my considered opinion, the lower Court could have refrained from discussing in such depth in the interim application for summoning the officer, all those facts.