D C KRISHNAN Vs. K RAVANAN

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 28.01.2008 passed by the learned Fast Track Judge, Dharmapuri made in I.A.No,44 of 2007 and 39 of 2006 in O.S.No.114 of 2004. Animadverting upon the order dated 28.01.2008 passed by the learned Fast Track Judge, Dharmapuri made in I.A.No,44 of 2007 and 39 of 2006 in O.S.No.114 of 2004, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) THE learned counsel for the respondent/plaintiff would oppose the prayer for giving liberty to the revision petitioner to file counter in I.A and participate in the enquiry.