MAHALAKSHMI Vs. SENATHI NA. VENKITASALAPATHI AYYER

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the order, dated 06.01.2014, passed by the learned District Munsif, Paramakudi, in E.P. No. 21 of 2013 in O.S. No. 30 of 2002.

(2.) THE petitioners are the defendants in the suit in O.S. No. 30 of 2002 on the file of District Munsif Court, Paramakudi and respondents in E.P. No. 21 of 2013 on the file of Sub -Court, Paramakudi, whereas the respondent is the plaintiff in the suit and petitioner in the E.P.

(3.) HEARD Mr. G. Prabhu Rajadurai, learned counsel appearing for the revision petitioners and Mr. S. Subbiah, learned counsel appearing for the respondent.