SELVARAJ Vs. SUKUMARAN NAIR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 26.09.2012 passed in E.A.No.222 of 2012 in E.P.No.92 of 2011 in O.S.No.350 of 1979, by the learned Principal District Munsif, Kuzhithurai.

(2.) HEARD both sides.

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