N. SAMPOORANAM PLAINTIFF Vs. E.DILLI BHASKAR

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed by the learned District Munsif at Thiruvallur, in I.A.No.889 of 2013 in O.S.No.28 of 2003, dated 13.06.2014.

(2.) The plaintiff in the suit O.S.No.28 of 2003 is the revision petitioner herein.

(3.) Brief facts of the case are as follows: