LAWS(MAD)-2013-1-385

SUNDARAM Vs. PARVARTHY

Decided On January 29, 2013
SUNDARAM Appellant
V/S
Parvarthy Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order dated 30.04.2003 passed in E.P. No. 11 of 2002 in O.S. No. 503 of 1982 by the learned Principal District Munsif, Nagercoil. Heard both sides.

(2.) A 'resume' of facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(3.) Being aggrieved by and dissatisfied with the same, this Civil Revision Petition has been filed.