PALANIYAMMAL Vs. NATARAJAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order passed by the learned Principal Subordinate Judge, Karur, in I.A.No.18 of 2012 in O.S.No.388 of 1999 dated 01.03.2012.

(2.) THE warp and woof of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus: (i) The revision petitioners herein filed the suit in O.S.No.122 of 1997

(3.) THE learned Counsel for the revision petitioners, by inviting the attention of this Court to the typed set of papers, would put forth and set forth his argument, the gist and kernel of it would run thus: