P.N.PERUVAZHUTHI Vs. K.SARAVANAN

JUDGEMENT

(1.) Heard both sides.

(2.) The facts necessary for the disposal of this appeal are as follows:

(3.) The learned counsel appearing for the appellant would submit that the Trial Court has erred in dismissing the petition as not maintainable. The learned counsel appearing for the respondent advanced his arguments in support of the impugned order.