T. GOVINDARAJAN Vs. K. RAMANATHAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 26.09.2012, passed in E.P.No.268 of 2012 in O.S.NO.717 of 2001 by the learned Principal Distict Munsif, Thiruchirapalli.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) THE learned Counsel for the revision petitioner would also highlight the fact that according to him, the appeal was also filed as against the said original decree.