(1.) This Civil Revision Petition has been preferred to set aside the order dtd. 10/3/2022 in I.A.No.1 of 2022 in O.S.No.6842 of 2021 on the file of XXIV Assistant City Civil Court, Chennai.
(2.) Heard Mr.J.Ravikumar, learned counsel for the petitioners and Mr.P.Kannan, learned counsel for the respondent and perused the materials available on record.
(3.) The short facts of the case are as follows: