ARUMUGAM Vs. VEERDAS

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 24.11.2010 passed in I.A.No.236 of 2009 in O.S.No.236 of 1986 by the I Additional District Munsif, Nagercoil.

(2.) HEARD the learned Counsel for the revision petitioner and the learned Counsel for the first respondent, who in unison, without any contradiction between themselves, would submit thus:

(3.) IN the result, this Civil Revision Petition is disposed of as above. Consequently, the connected Miscellaneous Petition is closed. No costs.