ABDUL SATTAR Vs. V BALACHANDRAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 17.10.2011 passed in E.A.No.250 of 2011 in E.P.No.92 of 2010 in O.S.No.176 of 1994 by the learned District Munsif, Sirkazhi, this civil revision petition is focussed.

(2.) HEARD both.

(3.) THE learned counsel for the revision petitioners, in all fairness would bring to the knowledge of this Court the earlier order passed by this Court on 24.08.2011 in CRP No.3183 of 2011, the operative portion of it would run thus: