MINOR B.VISHAGAN Vs. A.P.SUGUMARAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 28.09.2005 passed in E.A.No.481 of 2003 in E.P.No.58 of 2003 in Chit case No.171 of 2002 by the learned District Munsif, Periyakulam.

(2.) HEARD both sides.

(3.) I need not further delineate the facts in view of the short law point involved in this case.