V.MURUGESAN Vs. S.SELVARA

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the fair and executable order dtd. 25/10/2025 passed in the application in I.A.No.1 of 2025 in A.S.No.24 of 2024 on the file of the I Additional District Court, Madurai.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) This civil revision petition has been filed against the order passed in I.A.No.1 of 2025 in A.S.No.24 of 2024 stating that the order is a cryptic order and there is no discussion about the issues that were raised and there is no finding. The order of the court below is extracted hereunder.