M.SUDHA Vs. SIVAKUMAR

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order passed by the learned Additional District Munsif, Eraniel in Rev.Petition No.202 of 2014 in O.S.No.189 of 2008, dated 28.10.2014 and to allow the said revision petition.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the second respondent.

(3.) Brief facts that are necessary for the disposal of this Civil Revision Petition are as follows: