BALABADRINARAYANA GUPTA Vs. S.RAMASUBRAMANIAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the order dated, 22.06.2015, made in RCA.No.2 of 2015, by the Principal Sub Court, Salem, reversing the fair and final order dated, 04.09.2014, made in RCOP.No.48 of 2013, by the I Additional District Munsif Court, Salem.

(2.) The facts of the case, in a nutshell, leading to filing of this Civil Revision Petition are as follows:-

(3.) This court heard the learned counsel on either side.