SENGENI AMMAL Vs. NARASIMHAN

JUDGEMENT

(1.) The revision petitioner, who is plaintiff in the original suit in O.S.No.163 of 2003 filed this revision petition as against the order dated 24.02.2004 made in I.A.No.2342 of 2003 on the file of Principal District Munsif Court, Cudalore.

(2.) For the sake of convenience, the plaintiff in the original suit is referred as revision petitioner and the defendants in the original suit are referred as respondents here after.

(3.) Heard the learned counsel appearing for both sides and perused the materials available on records.