MAJITHA BEGUM Vs. VAHEETHA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 16.04.2007 passed in I.A.No.28 of 2012 in E.L.O.P.No.2 of 2011 by the learned Principal District Judge, Madurai.

(2.) HEARD both sides.

(3.) THE point for consideration is as to whether there is any perversity or illegality in the impugned order in refusing to remove Exs.P.4 and P.5 from the evidence on record? The Point: