ABDUL MAJEETH Vs. KADHAR HUSSAIN

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 06.11.2012 passed in I.A.No.214 of 2012 in O.S.No.61 of 2012, by the learned District Munsif, Thiruvaiyaru.

(2.) HEARD the learned Counsel for the revision petitioner. Despite printing the name of the respondents, there is no representation on behalf of the respondents.

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