M CHOCKALINGAM Vs. PARAMASIVAM

JUDGEMENT

(1.) ANIM-adverting upon the order dated 17.9.2008 passed in Tr.O.P.No,66 of 2008 in O.S.No,518 of 2007 by the Additional District Munsif, Cuddalore, this civil revision petition is filed.

(2.) HEARD both sides.

(3.) THE perusal of the order of the Principal District Judge would exemplify that he adverted to the relevant facts and observed correctly that simply because, earlier the Additional District Munsif had passed an injunction order as against D2, there was nothing to indicate that he would stick on to that view despite his order was reversed/modified.