PAKIYATHAI Vs. MAGESH MANI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 28.11.2007 passed in I.A.No.87 of 2007 in A.S.No.46 of 2006, by the learned Principal Sub Judge, Tenkasi.

(2.) HEARD the learned Counsel for the petitioner and the learned Counsel for the second respondent, but there is no representation on behalf of the respondents 1 and 3.

(3.) CHALLENGING the said order, this Civil Revision Petition has been focused on various grounds.