N.KANNADASAN, J. - (1.) The petitioner is the opposite party and the respondent herein is the complainant before the District Forum.
(2.) The above Revision Petition is filed in dismissing the application filed by the opposite party wherein the objection is raised to decide the issue of jurisdiction as preliminary issue.
(3.) According to the Petitioner/Opposite Party, the entire cause of action arises only at Salem District and even no amount was received by the opposite party and it was not agreed to deliver the Trailer/Tractor at the premises of the complainant and no cause of action arose at Nagapattinam District.;