LAWS(MAD)-2019-8-532

NAGAMMAL Vs. SENIOR DIVISIONAL PERSONNEL OFFICER

Decided On August 21, 2019
NAGAMMAL Appellant
V/S
SENIOR DIVISIONAL PERSONNEL OFFICER Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed by the decree-holder in the suit in O.S.No.56 of 2001 on the file of the Principal District Munsif Court, Tiruchirappalli.

(2.) The brief facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) This Court considered the facts and circumstances of the case and the arguments of the learned Counsel appearing on either side.