LAWS(MAD)-2012-1-235

C DHANDAPANI Vs. D BALAMURUGAN

Decided On January 09, 2012
C.DHANDAPANI Appellant
V/S
D.BALAMURUGAN Respondents

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the order and decreetal order dated 29.11.2011 passed in E.P.No.51 of 2011 in O.S.No.322 of 2005 on the file of the District Munsif Court, Panruti.

(2.) HEARD Mrs.R.Meenal, learned counsel appearing for the petitioners and Mr.K.G.Vasudevan, learned counsel appearing for the respondent.

(3.) IN view of the affidavit of undertaking as above, the respondent/plaintiff, the decree holder through his counsel had made the following endorsement:-