K.R.MANI Vs. SENGODAN

JUDGEMENT

(1.) This Civil Revision Petition had been originally dismissed by order dtd. 24/6/2021 and subsequently, the revision petitioner had filed CMP.No.14455 of 2021 to restore the Civil Revision Petition.

(2.) It must be kept in mind that when it was dismissed, the learned counsel for the revision petitioner was not present. Subsequently, another counsel had entered appearance on change of vakalat and had filed CMP No.14455 of 2021 to restore the Civil Revision Petition. Orders had been passed restoring the Civil Revision Petition in CMP No.14455 of 2021, simultaneously along with this order.

(3.) Heard arguments advanced by Mr.R.Subramaniam, learned counsel for the revision petitioner and by Mr.V.Sekar, learned counsel for the respondents.