A. RAJAN Vs. BHAGAVATHIAPPAN

JUDGEMENT

(1.) THE Civil Revision Petition has been filed to get set aside the order dated 01.08.2011 passed in I.A.No.198 of 2003 in I.P.No.5 of 2001, by the learned Principal Subordinate Judge, Nagercoil.

(2.) HEARD both sides.

(3.) IN view of the same, this Civil Revision Petition is dismissed, giving liberty to the revision petitioner to file the appeal before the District Court concerned, excluding the time taken for prosecuting this Civil Revision Petition. Consequently, the connected Miscellaneous Petition is dismissed. No costs.