VIJAYALAKSHMI Vs. SRI ARULMIGHU VEERAMAATHIAMMAN THIRUKKOIL TRUST

JUDGEMENT

(1.) This revision has been filed seeking for a direction to set aside the fair and decretal order made in E.A.No.93 of 2016 in E.P.No.96 of 2012 in O.S.No.462 of 2003, dated 22.09.2016, on the file of the District Munsif Court, Palani.

(2.) The aforesaid order passed in an application filed under Order 21, Rule 97 of C.P.C. If the revision petitioner has aggrieved over that order, he can very well file an appeal before the appellate Court.

(3.) Hence the Civil Revision Petition is not maintainable and hence the same stands dismissed. However, liberty is given to the Petitioner to file an appeal, if so advised, within a period of two weeks from the date of receipt of a copy of this order. Consequently, connected Miscellaneous Petition is dismissed. No costs.