RAJESHWARI Vs. SANTHI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 10.08.2012 passed in I.A.No.621 of 2012 in O.S.No.759 of 2009 by the learned Principal District Munsif Court, Nagercoil.

(2.) HEARD both sides.

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