C.RAJAKUMARI Vs. CITY UNION BANK LTD

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 09.11.2012 passed in C.M.A.No.11 of 2011, by the learned V Additional District Judge, Madurai and to restore the order dated 28.01.2011 passed in I.A.No.48 of 2011 in O.S.No.29 of 2011, by the learned I Additional Subordinate Judge, Madurai.

(2.) HEARD both sides.

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