CHINNAMMAL Vs. THANGAVEL AND T. SATHISH KUMAR

JUDGEMENT

(1.) THIS memorandum of civil revision is directed against the fair and decretal Order dated 06.10.2007 and made in I.A. No. 260 of 2007 in A.S. No. 17 of 2007, on the file of the learned First Additional District Judge, Erode. The background facts:

(2.) HEARD Mr. I.C. Vasudevan, learned counsel appearing for the revision petitioners and Mr. V. Bharathidasan, learned counsel appearing for the respondents.

(3.) PARAGRAPH Nos. 8 and 9 of the Order of this Court dated 07.11.2006 and made in C.R.P. (NPD) No. 1517 of 2006, reads as follows: