AMBI Vs. GOVINDAMMAL

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order and decreetal order dated 16.06.2008 passed in Memo in O.S.No,89 of 2005 by the District Munsif at Uthankarai). Animadverting upon the order dated 16.06.2008 passed by the learned District Munsif at Uthankarai in Memo in O.S.No,89 of 2005, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name, neither the counsel nor the respondents appeared.

(3.) A mere perusal of the counter filed by the plaintiff as against the memo was to the effect that the plaintiff as P.W.1 erroneously admitted as though there was an agreement to sell. The learned counsel for the revision petitioner placing reliance on the grounds of revision would develop his argument that the plaintiff after categorically and candidly admitted about the existence of the agreement to sell was not justified in filing the counter as though she erroneously without knowing the distinction between the sale deed and an agreement to sell deposed so.