PAPPATHI Vs. SELLAMMAL

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioner.

(2.) ACCORDING to the learned counsel appearing for the revision petitioner, the revision petitioner had filed R.E.A.No,5 of 2008 in R.E.A.No.15 of 2008 in R.E.A.No.13 of 2008 in R.E.P.No.161 of 2004 in L.A.O.P.No,40 of 2002 on the file of the Principal District Judge, Namakkal under Rule 74 and Section 151 CPC to send for original Will filed in I.A.No.120 of 2008 in O.S.No,75 of 2006 which is according to the learned counsel for the revision petitioner pending in Fast Track Court, Namakkal. The learned Principal District Judge, after giving due deliberations to the submissions made by the learned counsel on both sides and after going through the averments in the application as well as in the counter, had dismissed the said application which necessitated the petitioner to come forward with this revision before this Court.