CHINNASAMY Vs. MANICKAM

JUDGEMENT

(1.) THIS Memorandum of Civil Revision has been directed against the fair and decretal order, dated 21.3.2013 and made in I.A. No.92 of 2012 in O.S. No.4 of 2012 on the file of the learned Principal District Judge, Perambalur.

(2.) THE Revision Petitioners herein are the Plaintiffs in the Suit whereas the Respondents are the Defendants.

(3.) THE Suit has been resisted by the Respondents/Defendants by filing their Written Statement on 8.6.2012.