GOVINDARAJ Vs. SHANMUGHAM

JUDGEMENT

(1.) THIS matter came up before this Court for admission on 18. 1. 1997. Since it is a short matter, the notice of motion was ordered.

(2.) THE contesting respondents viz. , respondents 1, 6 to 8 are served and Mr. T. R. Rajaraman appears for the 8th respondent and there is no representation for other respondents and they have been set ex parte even in lower court in I. A. No. 569 of 1996 which is the subject-matter of this revision petition.