M. CHELLAPANDI NADAR Vs. J. SUBBULAKSHMIAMMAL

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 21.12.2012 passed in E.P.No.70 of 2012 in O.S.No.496 of 1980, by the learned District Munsif, Kovilpatti.

(2.) HEARD both sides.

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