J.NAMBIKKAI MARY Vs. KUZHANTHAI THERASU

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and executable order dated 21.12.2011 passed in I.A.No.177 of 2010 in O.S.No.543 of 2004 on the file of the learned Principal District Munsif, Dindigul.

(2.) HEARD both sides.

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