(1.) THIS Civil Revision Petition is focussed to get set aside the order passed in E.A.No.135 of 2012 in E.P.No.77 of 2010 in O.S.No.721 of 2008 on the file of the learned Principal District Munsif, Nagercoil, dated 03.09.2012.
(2.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:
(3.) HEARD the learned Counsel for the revision petitioner, the learned Counsel for the first respondent and the learned Government Advocate appearing for the respondents 2 and 3.