KASIMANI Vs. THANGAVEL ASARI MALAYARASU THEVAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 27.08.2012 passed in I.A.No.1377 of 2012 in O.S.No.222 of 2004 by the learned Additional District Munsif Court, Srivilliputhur.

(2.) HEARD both sides.

(3.) THE trial Court was expected to record the objection of the defendant and reserve it for final orders to be passed along with the disposal of the suit. As such, the order of the lower Court is set aside and the lower Court is directed to record the objections of the defendant and thereafter while disposing of the suit, pass roders thereon. Accordingly, the lower Court shall do well to see that O.S.No.222 of 2004 is disposed of as early as possible, preferably within a period of two months from the date of receipt of a copy of this order. The lower Court, while disposing the suit, shall decide on that objection untrammelled and uninfluenced by any of the observations made by this Court in this Civil Revision Petition.