M.PETER Vs. S.SUBRAMANIAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 02.09.2010 passed in E.A.No.265 of 2010 in E.A.No.942 of 2008 in E.A.No.844 of 2008 in E.P.No.315 of 2000 in O.S.No.421 of 1982, by the learned I Additional Sub Judge, Madurai.

(2.) HEARD the learned Counsel appearing for all the parties concerned.

(3.) BEING aggrieved by and dissatisfied with the order passed in E.A.No.265 of 2010 alone, the present Civil Revision Petition has been focussed on various grounds.