HEMAMALINI Vs. T SAKUNTHALA

JUDGEMENT

(1.) The Revision Petitioner/Fourth Defendant has preferred the present Civil Revision Petition before this Court as against the order dated 11.08.2011 in I.A.No.114 of 2011 in O.S.No.260 of 2010 passed by the Learned Principal Subordinate Judge, Salem.

(2.) The Learned Principal Subordinate Judge, Salem, while passing the impugned order in I.A.No.114 of 2011 in O.S.No.260 of 2010 on 11.08.2011 (filed by the Petitioner/Fourth Defendant) at paragraph 6 had observed the following:

(3.) Assailing the validity and legality of the order dated 11.08.2011 in I.A.No.114 of 2011 in O.S.No.260 of 2010 on the file of the trial Court, the Learned counsel for the Revision Petitioner/Fourth Respondent submits that the impugned order passed by the trial Court in dismissing the I.A.No.114 of 2011 (filed under Section 5 of the Limitation Act, 1963) is an erroneous, unjust one and also, contrary to Law.