SUBRAMANIA RAJA Vs. PILLAYAR RAJA

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed to get set aside the fair and decreetal order dated 25.03.2010 passed in I.A.No.336 of 2008 in Unnumbered A.S..... of 2008 on the file of the learned Principal District Judge, Virudhunagar District at Srivilliputtur.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the same, this Civil Revision Petition has been focussed on various grounds.