RENGANATHAN Vs. TAMILSELVI

JUDGEMENT

(1.) THE revision petitioner/defendant has filed this civil revision petition as against the conditional order passed in I.A.No,393 of 2009 in O.S.No,7 of 2006 passed by the learned District Munsif, Jayankondam, in directing the petitioner to pay a cost of Rs.3000/- to the respondent before 20.11.2009 failing which the application shall stand dismissed and directed to list the matter on 23.11.2009.

(2.) TO avoid an avoidable delay, this Court in the interest of justice dispenses with the issuance of notice to the respondent in this revision.