R. VADIVEL Vs. R. THANGAVELU

JUDGEMENT

(1.) CHALLENGING the fair and final order passed in I.A. No.385 of 2013 in O.S.NO.92 of 2009, on the file of the District Munsif Court, Periyakulam, the defendants have filed the above Civil Revision Petition.

(2.) HEARD the learned Counsel for the petitioners and the learned Counsel for the respondent.

(3.) THE learned Counsel appearing for the revision petitioners, in support of his contention, relied upon a judgment in Olympic Industries Vs. Mulla Hussainy Bhai Mulla Akberally and Others reported in : (2009) 15 Supreme Court Cases 528, wherein the Honourable Apex Court held as follows: