VELUMANI ALIAS N K MUTHUVELAPPAN Vs. MUNICIPALITY

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 19.08.2008 passed by the learned District Munsif, Gobichettipalayam in I.A.No,593 of 2008 in O.S.No.155 of 2008.Animadverting upon the order dated 19.08.2008 passed by the learnedDistrict Munsif, Gobichettipalayam in I.A.No,593 of 2008 in O.S.No.155 of 2008, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel appearing for R2 would develop his argument to the effect that there is nothing wrong in the order passed by the lower Court and he advanced his argument in support of the order rendered by the lower Court.