G NARASIMHAN Vs. ARUMUGAM

JUDGEMENT

(1.) CHALLENGING an order of rejection of the E. P. which remained unnumbered, filed by the decree holder in O. S. No. 5848/97 on the file of the IX Assistant City Civil Court, Madras, the decree holder has brought forth this revision before this Court.

(2.) THE Court heard the learned Counsel for the petitioner who made his sincere attempt of assailing the order.

(3.) AFTER going through the materials available and in particular, the order under challenge, this Court is of the opinion that the revision does not require even an admission by this Court, nor even notice is necessary to the opposite party.