RAJKUMAR Vs. ARUMUGAPERUMAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the the Fair and Decretal order dated 29.06.2012 passed in I.A.No.116 of 2012 in A.S.No.29 of 2012 by the learned Principal District Judge, Tirunelveli.

(2.) HEARD both sides.

(3.) HOWEVER , the learned Counsel for the respondent would oppose the prayer for stay by stating that the petitioner is staying in respondent's property ever since 2003 as trespasser and no stay need be granted.