ARUNAGIRI Vs. V S JAYALAKSHMI

JUDGEMENT

(1.) HEARD the learned counsel for the revision petitioner. The office is directed to number the Civil Revision Petition.

(2.) HEARD both sides.

(3.) AT the outset, it is mentioned that the revision petitioner/defendant has filed this revision petition as against the order dated 30. 07. 2009 passed in E. A. No. 68 of 2009 in E. P. No. 142 of 2008 in O. S. No. 402 of 2007 on the file of the District Munsif Court, Pollachi in dismissing the application filed by the revision petitioner under Order 21 Rule 106 of the Civil Procedure Code.