M. MUMTHAJ Vs. S.G. INBAVALLI AACHI

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the Executable Order and Fair Order dtd. 1/9/2018 in R.C.A. No. 62 of 2017 passed by the learned Principal Sub-Judge, Madurai reversing the Executable Order and Fair Order dtd. 10/7/2017 in R.C.O.P. No. 197 of 2013 passed by the learned Additional District Munsif, Madurai Town.

(2.) The brief facts of the petition are as follows:

(3.) Before the lower Court, on side of the petitioner one witness was examined as P.W.1 and Exs.P1 to 7 were marked and on the side of the respondents, one witness was examined as R.W.1 and Exs.1 to 6 were marked.