R KARPAGANABAN Vs. PRABA APPASAMY

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order passed by the learned Principal District Judge, Dindigul in Tr.O.P.No.79 of 2017 dated 24.10.2017.

(2.) The facts of the case, as averred in the affidavit, are as follows:

(3.) The sum and substance of the arguments put forth by the learned Counsel for the petitioners are as follows: