KARUNANIDHI MUDALIAR Vs. LAKSHMANAN

JUDGEMENT

(1.) Inveighing the order dated 30.07.1999, passed in CMA No. 8 of 1998 by the learned Subordinate Judge, Villupuram, confirming the judgment and decree dated 23.07.1997, passed in unnumbered E.A. of 1990 in E.P. No. 1012 of 1985 in O.S. No. 657 of 1973 by the Principal District Munsif, Villupuram, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus: