V.NARAYANAN Vs. N.LAKSHMANAN ALIAS KRISHNAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 12.10.2012 passed in I.A.No.162 of 2012 in unnumbered A.S.No......of 2012, by the learned Principal Subordinate Judge, Madurai.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the order of the lower Court, this Civil Revision Petition has been focussed by the revision petitioners on various grounds.