P.M.V. PICHAI Vs. M.V. SUBRAMANIAN

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 26.11.2012 passed in I.A.No.581 of 2012, in O.S.No.443 of 2012, by the learned Principal District Munsif, Madurai Town.

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

(3.) I would like to point out that as against the allowing of the petition filed under Order VII Rule 11 of the Code of Civil Procedure and passing such order, only appeal would lie and not Civil Revision Petition.