C SEERANGAN Vs. M SUBRAMANIAM

JUDGEMENT

(1.) Animadverting upon the order dated 18.1.2008 passed in CMA No. 23 of 2008 by the Principal Sub Court, reversing the order dated 10.08.2007 passed in I.A. No. 73 of 2007 in O.S. No. 291 of 2004 by the District Munsif cum Judicial Magistrate, Perundurai, this civil revision petition is focussed at the instance of the defendant.

(2.) Heard both sides.

(3.) The long and short of the matter would run thus: