S RAJARATHINAM Vs. SEENI AMMAL

JUDGEMENT

(1.) THE revision petitioner is the plaintiff and the respondents are the defendants.

(2.) THIS revision petition is directed as against the order of the learned Principal District Munsif at Trichy dated 9.10.1998 and made in I.A.No.558 of 1997 in O.S.No.382 of 1997 on the file of the Principal District Munsif's Court at Trichirapalli.

(3.) IN one another decision of our High Court court reported in Doraiswami Gounder v. Padayammal Doraiswami Gounder v. Padayammal Doraiswami Gounder v. Padayammal (1976)1 MLJ. 11it washeld as follows: