P. PRASANTH Vs. C. KRISHNAVENI

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and decreetal order, dated 07.06.2016, made in IA.No.1337 of 2015 in OS.No.267 of 2012, by the District Munsif Court, Kangeyam.

(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.