DAVID LIVINGSTON Vs. DAVID VISWANATHAN

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of the Constitution of India, against the fair and decretal order of the learned Subordinate Judge, Namakkal dated 18.12.2008 made in I.A. No. 604 of 2008 in O.S. No. 419 of 1992.

(2.) The following are the allegations contained in the affidavit filed by the 5th Defendant:

(3.) The following allegations are found in the counter filed by the second Plaintiff: