NAGALAKSHMI Vs. SELVARAJ

JUDGEMENT

(1.) THE revision petitioner/defendant has filed the above revision against the order dated 31.03.2011 passed in I.A.No.436 of 2010 in O.S.No.59 of 2008 on the file of the District Munsif, Usilampatti and the same is liable to be set aside.

(2.) THE short facts of the case are as follows: -

(3.) AGGRIEVED by the said dismissal order, the revision petitioner has filed the above revision and has challenged the dismissal of the set aside application.