G. MADHAVAN Vs. KOTTESWARAN

JUDGEMENT

(1.) THE civil revision petition has been filed against the order of the learned Subordinate Judge, Thiruvallur, dismissing the application filed by the revision petitioner in I.A.No.10 of 1999 in O.S.No.63 of 1991 on his file. The application purports to be under Order 18 Rule 18 of the Code of Civil Procedure.

(2.) THE affidavit filed in support of the application inter alia states as follows:

(3.) IN the counter it is stated as follows: