K KANDASAMY Vs. MUTHAYAMMAL

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order of the learned District Munsif-cum-Judicial Magistrate, Perundurai in I.A.No.447 of 2008 in O.S.No.230 of 2005, dated 22.04.2008, in and by which the learned Judge had dismissed the suit after confirming a preliminary issue.

(2.) The facts necessary for the disposal of the revision petition are as follows:

(3.) The brief narration of the plaint is as follows: