G. KARTHIK Vs. T.S.V. GIRI

JUDGEMENT

(1.) Animadverting upon the order dated 02.02.2012 passed by the learned Principal District Court, Namakkal District in O.S. No. 37 of 2011, this civil revision petition is focussed. The parties are referred to hereunder according to their litigative status and ranking before the lower Court.

(2.) Heard the learned counsel for the petitioner who would detail and delineate, express and expatiate the facts to the effect that the revision petitioner filed the suit as informa pauperis for the following reliefs:

(3.) Ultimately the suit was decreed exparte. However, the lower Court in the last paragraph of the judgment stated thus: