ARULMIGHU KADUMBADI CHINNAMMAN THIRUKOIL Vs. R PALANI CHETTIAR

JUDGEMENT

(1.) THIS civil revision petition is preferred to set-aside the order and decreetal order dated 10.04.2008 passed in I.A.No,4643 of 2008 in O.S.No,5853 of 2003 on the file of the XVII Assistant Judge, City Civil Court, Madras, and allow the above C.R.P.)Animadverting upon the order dated 10.04.2008 passed by the learned XVII Assistant Judge, City Civil Court, Madras, in I.A.No,4643 of 2008 in O.S.No,5853 of 2003, this civil revision petition is focussed.

(2.) HEARD both sides.