MURUGESAN Vs. TAMILNAD MERCANTILE BANK LTD

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 03.12.2012 passed in I.A.No.403 of 2012 in Tr.O.P.No.481 of 2012 by the learned Principal District Judge, Thoothukudi.

(2.) HEARD both sides.

(3.) THE learned Senior Counsel appearing for the revision petitioner, placing reliance on the grounds of revision, would put forth and set forth his arguments, which could tersely and briefly be set out thus: