SAMPATH Vs. MATHIVANAN

JUDGEMENT

(1.) INVEIGHING the order dated 17.04.2009 passed by the learned Subordinate Judge, Ariyalur in I.A.No.81 of 2008 in A.S.No.45 of 1992, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner and the learned counsel for respondents 2 and 4. Despite printing the names of R1 and R3 in the cause list, no one appeared.

(3.) AT the outset itself, I would like to refer to the relevant portions of Rule 129 of the Civil Rules of Practice and it is extracted here under for ready reference: