KALAISELVI Vs. POOMARI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order and decreetal order dated 23.04.2010 passed in I.A.No.1187 of 2009 in O.S.No.125 of 2007 by the learned Principal District Munsif, Sankarankoil.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the order passed by the lower Court, this Civil Revision Petition is focussed on various grounds.