STATE Vs. SINGARAM PROP OF GURU METALS

JUDGEMENT

(1.) THIS revision petition has been filed against the order made in I. A. No. 1837/2004 in I. A. No. 22/2003 in O. S. No. 18/2003 on the file of the Principal Sub Court , Coimbatore , dated 5. 11. 2004.

(2.) THE defendant is the revision petitioner.

(3.) HE relied on the judgment reported in 2002 (2) CTC 199 ( Saraswathy v. Viswanathan ) and 2005 (1) CTC 105 (Muslim Middle School v. Vedavalli Ammal Trust.