T.SANKARA SUBRAMANIYAN Vs. S.SELVARAJ

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 08.03.2007 passed in O.S.NO.47 of 2002 by the learned District Munsif, Sengottai and to direct the Court below to restore the suit according to law.

(2.) HEARD the learned Counsel for both sides.

(3.) A summation and summarisation of the facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus: