GANESAN Vs. PETCHIYAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 27.07.2012 passed in I.A.No.197 of 2012 in O.S.No.75 of 2007 by the learned Principal District Munsif, Dindigul.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) BEING aggrieved by and dissatisfied with the order of the lower Court, this Civil Revision Petition has been focussed by the revision petitioner.