RAJAKALAISELVI Vs. EDWARD BULDHAS

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 25.06.2012 passed in I.A.No.104 of 2012 in O.S.No.6 of 2009 on the file of the learned I Additional District Munsif, Tirunelveli.

(2.) A re'sume' of facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(3.) THE learned Counsel for the revision petitioner would submit that already the copy application was filed as revealed by the certified copy of the copy application and its number is 507 dated 19.01.2012; since for a long time, he could not file such certified copy of the document, the I.A.No.104 of 2012 was filed for summoning the records.