K SRINIVASAN Vs. VEERAPATHIRAN

JUDGEMENT

(1.) This petition has been filed by the defendant to set aside the order in I.A.No.501 of 2010 in O.S.No.281 of 2004, dated 07.12.2010, passed by learned Principal Subordinate Judge, Madurai.

(2.) The Brief facts of the case are as follows:-

(3.) Aggrieved by the dismissed of the interlocutory application in I.A.No.501 of 2010 in O.S.No.281 of 2004 dated 07.12.2010, the above revision petition was filed by the defendant.