V RASIYAPPAN Vs. RAMALAKSHMI

JUDGEMENT

(1.) THE revision petitioners/defendants have filed the above revision to set aside the order dated 12.04.2011, passed in unnumbered Tr.O.P.No. .. of 2010 on the file of the Principal District Judge, Dindigul, Dindigul District in O.S.No.321 of 2009 on the file of the District Munsif, Vedasandur, Dindigul District.

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

(3.) IN the result, the above civil revision petition is disposed of with the above observations. Consequently, the order dated 12.04.2011 passed in unnumbered Transfer Original Petition No... of 2010 on the file of Principal District Judge, Dindigul is confirmed. Accordingly ordered. There is no order as to costs.