VEERA VELAR Vs. VEERANAN AMBALAM

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 12.10.2012 passed in I.A.No.1271 of 2012 in O.S.No.592 of 2007, by the learned District Munsif, Tirumangalam.

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

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