C CHANDRAN Vs. SETHURAMACHANDRAN

JUDGEMENT

(1.) This Memorandum of Civil Revision is directed against the Fair and Decreetal order, dated 20.06.2014 and made in the Interlocutory Application in I.A.No.141 of 2014 on the file of the learned II Additional Subordinate Judge, Madurai.

(2.) The revision petitioners herein are the defendants 1 and 4, whereas the respondent is the plaintiff.

(3.) For the sake of convenience and for easy reference, the revision petitioners may hereinafter be referred to as the defendants 1 and 4 and the respondent herein be referred to as the plaintiff wherever the context so require.