T ANBURAJAN Vs. MANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order passed in I.A.No.106 of 2009 in O.S.No.132 of 2002 on the file of the Sub Court, Pudukkottai.

(2.) Heard the learned Counsel for the petitioner. There is no representation on behalf of the respondent despite printing the name of the learned Counsel concerned.

(3.) A recapitulation and re'sume' of facts absolutely necessary for the disposal of this Civil Revision Petition, would run thus: