MICHAELRAJ Vs. RAMAMURTHY CHETTIAR

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 27.04.2010 passed in CMA No. 40 of 2008 by the learned Additional District Judge, Fast Track Court No. II, Cuddalore reversing the order passed by the learned Subordinate Judge, Panruti in I.A. No. 107 of 2007 in O.S. No. 146 of 2003, this civil revision petition is focussed. Heard the learned counsel for the petitioner. At the entertaining stage itself, I have decided to hear the learned counsel for the petitioner.

(2.) THE facts as stood un -curtained in this matter could be encapsulated thus: