ANSARI Vs. M.THAVAMANI

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. 217 of 2012 in O.S. No. 49 of 2012, on the file of the Sub Court, Ramanathapuram. Heard both sides.

(2.) The epitome and the long and short of the relevant facts absolutely necessary 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 by the defendant on various grounds.