SYED KASIM Vs. SHETTAN ALIAS SAIT BASHA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 30.09.2011 passed in I.A.No.143 of 2011 in W.O.P.No.5 of 2011 by the learned Principal Subordinate Judge, Trichirappalli.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the same, this Civil Revision Petition has been focussed on various grounds.