LAWS(MAD)-2013-1-352

S. MAHESWARAN Vs. M. JEGADAMBAL

Decided On January 24, 2013
S. Maheswaran Appellant
V/S
M. Jegadambal Respondents

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 29.08.2012, passed in I.A.NO.542 of 2012 in O.S.No.400 of 2011, by the learned Principal District Munsif, Srivilliputhur, Virudhunagar District.

(2.) HEARD both sides.

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