BALASUBRAMANIAN Vs. SUBRAMANI

JUDGEMENT

(1.) This civil revision petition is directed against the order passed in E.A.No.132 of 2008 in E.A.No.78 of 2008 in E.P.No.267 of 2007 in O.S.No.563 of 2004 on the file of the Additional District Munsif Court, Dindigul.

(2.) The judgment debtor in the suit in O.S.No.563 of 2004 is the revision petitioner.

(3.) The second respondent in this civil revision petition filed a suit in O.S.No.563 of 2004 on the file of the Additional District Munsif Court, Dindigul, for recovery of a sum of Rs. 62,500/- along with interest of 6% per annum for the principal sum of Rs. 50,000/-. The suit was decreed by judgment and decree dated 17.09.2004.