(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 16.08.2011 passed in I.A.No.792 of 2010 in O.S.NO.279 of 2009, by the learned District Munsif Court, Palani.
(2.) HEARD both sides.
(3.) BEING aggrieved by and dissatisfied with the order of the lower Court, this Civil Revision Petition has been focussed by the revision petitioner on various grounds.