THE EXECUTIVE OFFICER ARULMIGU BADRAKALIAMMAN KOIL ANTHIYUR, BHAVANI TALUK Vs. ARULMIGU BADRAKALIAMMAN KOIL ANTHIYUR, THIRUPPANI COMMITTEE REP BY ITS PRESIDENT A K VENKATACHALAM

JUDGEMENT

(1.) Animadverting upon the order dated 23.10.2008 passed by the learned Subordinate Judge, Bhavani, Erode District in I.A. No. 278 of 2008 in O.S. No. 12 of 2006, this civil revision petition is focussed.

(2.) An epitome and resume of the relevant facts, which are absolutely necessary and germane for the disposal of this revision would run thus:

(3.) Despite printing the name of the learned Counsel on both sides, no one represented.