A SUDHAKAR Vs. MARGADARSI CHITS PVT LTD

JUDGEMENT

(1.) THIS civil revision petition is filed by the revision petitioner/judgment debtors 1, 2 and 5 as against the order dated 22.04.2009 in E.A.No,2477 of 2009 in E.P.No.1623 of 2007 in A.R.C.No.1960 of 2005 passed by the Learned IX Assistant City Civil Court Judge, Madras in dismissing the application filed by the revision petitioner under Order 21 Rule 106 of the Civil Procedure Code.

(2.) IT is quite evident from Order 43 Rule 1 *(ja) that as against the order passed in E.A.No,2477 of 2009 dated 22.04.2009 in rejecting an application made under Sub Rule (1) of Rule 106 of Order XXI an appeal shall lie before the competent forum.

(3.) IN fine, the civil revision petition is dismissed leaving the parties to bear their own costs. Considering the facts and circumstances of the case there shall be no orders as to costs in this revision. Consequently, M.P.No.1 of 2009 praying for stay of all further proceedings in E.P.No.1623 of 2007 is closed.