D.SHENBAGA GURUNATHAN Vs. P.SIVASANKARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order in G.W.O.P.No.134 of 2016 on the file of the IV Additional District Judge, Tirunelveli.

(2.) Heard the learned Counsel appearing for the appellant as well as the learned Counsel appearing for the respondent and perused the materials available on record.

(3.) The brief facts that are necessary for the disposal of this Civil Miscellaneous Appeal are as follows: