M. NAZAR Vs. KASARA BEEVI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 24.09.2012 passed in I.A.No.199 of 2012 in O.S.No.155 of 2009 by the learned Principal Subordinate Judge, Tirunelveli.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the same, this Civil Revision Petition has been filed on various grounds.