MUNUSWAMY Vs. ELUMALAI NAICKER

JUDGEMENT

(1.) (Civil revision petition filed under Article 227 of the Constitution of India against the order in I.A.No.212 of 2001 in O.S.No.89 of 2001 dated 28.12.2001 on the file of the learned District Munsif, Arakkonam as confirmed in CMA No.1 of 2002 dated 17.09.2007 on the file of the learned Subordinate Judge, Ranipet.) Inveighing the order dated 28.12.2001 in I.A.No.212 of 2001 in O.S.No.89 of 2001 on the file of the learned District Munsif, Arakkonam as confirmed in CMA No.1 of 2002 dated 17.09.2007 on the file of the learned Subordinate Judge, Ranipet, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PERUSED the records.