S.RAVI Vs. MINOR MOHAMMED USMAN MOYIDEEN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 29.03.2011 in E.A.No.695 of 2010 in E.P.No.154 of 2008 in O.S.No.356 of 2003 by the learned Principal Sub Judge, Tenkasi.

(2.) HEARD both sides.

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