S.MOHAN Vs. M.RAJA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 17.10.2012 passed in I.A.No.35 of 2012 in unnumbered first appeal A.S.S.R.No.2124 of 2012, by the District Court, Karur.

(2.) HEARD both sides.

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