G SURESH MOHAN Vs. S LILLY

JUDGEMENT

(1.) Animadverting upon the order dated 22.02.2010 passed in E.P. No. 59 of 2008 in O.S. No. 145 of 2006 by the learned District Munsif-cum-Judicial Magistrate, Perundurai, this Civil Revision Petition is focused.

(2.) Heard both sides.

(3.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of this revision would run thus: