P. PONMADASAMY Vs. P. THANGARAJ

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 01.07.2011 passed in E.A.No.71 of 2011 in E.A.No.201 of 2001 in E.P.No.307 of 2000 in O.S.No.355 of 1999, by the learned Principal District Munsif, Thoothukudi.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the order passed by the lower Court, the Civil Revision Petition has been focussed on various grounds.