PERUMAL PILLAI Vs. PANDURANGA GOUNDER

JUDGEMENT

(1.) NO representation on behalf of the petitioner. Heard the learned counsel appearing for the respondents.

(2.) THIS Civil Revision Petition has been preferred against the order dated 10.01.2008 made in I.A.No.1227 of 2005 in O.S.No.83 of 2004 on the file of the learned Principal District Munsif, Tindivanam.

(3.) THEREFORE, I could find no error or infirmity in the impugned order passed by the Court below in dismissing the interlocutory application filed by the petitioner herein so as to warrant any interference by this Court, under Article 227 of the constitution of India.