K S KRISHNA Vs. HAJ MOHAMED

JUDGEMENT

(1.) Inveighing the order dated 16.12.2009 passed in I.A. No.98 of 2009 in O.S.No.23 of 2009 by the Sub Court, Thiruvarur, this civil revision petition is focussed.

(2.) Despite printing the name of the respondent, no one appeared and there is no representation on behalf of the respondent.

(3.) Heard the learned counsel for the revision petitioner.