SRINIVASAN Vs. KUMAR

JUDGEMENT

(1.) THE petitioner/plaintiff has filed this Civil Revision Petition as against the order dated 27.10.2009 in E.P.No.142 of 2007 in O.S.No,419 of 1998, passed by the learned Subordinate Judge, Namakkal.

(2.) TO avoid an avoidable delay the issuance of notice to the respondents is dispensed with in the interest of justice.

(3.) IN the result, this Civil Revision Petition is disposed of with the above terms leaving the parties to bear their own costs. Consequently, the connected M.P.No.1 of 2009 is closed.