RAMASAMY Vs. FR.L.PAUL ANDREWS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order passed by the lower Court dismissing the petition in P.O.P.No.201 of 2017.

(2.) Heard the learned Counsel appearing for the appellants and the learned Counsel appearing for the first respondent and perused the material available on record.

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