(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 25.11.2011 passed in I.A.No.57 of 2010 in O.S.No.121 of 2006, by the learned Principal Sub Judge, Nagercoil.
(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.