LAKSHMIPATHI ALIAS A L PATHY Vs. RADHAKRISHNAN

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the Judgment and Decree dated 9.12.2010 passed in R.C.A.No.16 of 2008 on the file of the Principal Sub Court, Chengalpattu, confirming the order and decreetal order dated 24.1.2008 passed in R.C.O.P.No.3 of 2005 on the file of the District Munsif, Chengalpattu.

(2.) THE first revision petitioner/tenant has filed an affidavit of undertaking for himself and on behalf of the second revision petitioner and the relevant portion reads as follows:-

(3.) THIS Civil Revision Petition is disposed of as above. No costs. Consequently, connected miscellaneous petition is closed.