KRSNA MURTII Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the docket order dated 22.03.2018 passed in E.P.No.218 of 2014 in O.S.No.168 of 1989 by the learned I Additional Subordinate Judge, Trichy.

(2.) Before the trial Court, the petitioner herein is the plaintiff and the respondent herein is the defendant. For the sake of convenience, the parties will be referred to as per their ranks before the trial Court.

(3.) The order dated 22.03.2018, which is the subject matter in this case, which is aggrieved by the plaintiff, is as follows: 22.03.2018: Appearance of both parties. Petitioner present. Respondent side no representation. Only Court has filed it value of property attached Rs.12,00,000/- for two lots on 15.07.2015 as per the value reduced dated 29.04.2015. E.P., claim amount is Rs.7,73,348/-. Hence, fresh test by 26.06.2018. Batta in a week.