SAVARIMUTHU Vs. MARICANNU

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 24.8.1995, passed in I.A.No.3900/1995 in O.S.No.618/1994, on the file of the II Addl. District Munsif, Pondicherry.

(2.) THE plaintiff is the revision petitioner.

(3.) UNDER Sec.5(b) of the Act, 1994, it is stated that nothing in that Act shall affect any suit/appeal or application instituted, preferred or made before and pending at such commencement of the Act.