MURUGAN Vs. SUMATHRADEVI

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 11.6.2002, made in I.A.No.305/2001 in O.S.No.136/2000, on the file of the Addl. District Munsif, Mayiladuthurai.

(2.) THE plaintiff is the revision petitioner.

(3.) LEARNED counsel for the petitioner relied on the following decisions in support of his contention:- (i) AIR 1931 Madras 124 (JAGANNADHAM v. OFFICIAL ASSIGNEE, MADRAS). (ii) AIR 1934 MADRAS 178 (LAKSHMAN v. JAYARAM) (iii) 1939 MLJ 664 (KODA NAYAKAMMA v. VENKAYYA) (iv) 2001-1-L.W.613 (JOSEPH, P. v. M.T.SANTIAGU)