R. ABARANJI CHETTIAR Vs. VISHALAKSHIAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 30.04.2012 passed in I.A.No.148 of 2011 in A.S.No.333 of 2004 by the learned Principal Subordinate Judge, Dindigul.

(2.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondents 4 and 5, but there is no representation on behalf of the respondents 1 to

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