THAMIZHAMUDAN Vs. KUNJAMMAL

JUDGEMENT

(1.) The Petitioner/Defendant has preferred the instant Civil Revision Petition as against the order dated 16.04.2013 in I.A.No.466 of 2012 in O.S.No.283 of 2011 passed by the Learned Principal District Munsif, Mayiladuthurai.

(2.) The Learned Principal District Munsif, Mayiladuthurai, while passing the impugned order dated 16.04.2013 in I.A.No.466 of 2012 in O.S.No.283 of 2011, at paragraph 8 had observed the following:

(3.) Challenging the correctness and legality of the impugned order dated 16.04.2013 in I.A.No.466 of 2012 in O.S.No.283 of 2011 passed by the Learned Principal District Munsif, Mayiladuthurai, the Learned counsel for the Revision Petitioner/Defendant submits that the impugned order passed by the trial Court is contrary to Law and the same being erroneous one.