M SARASWATHY Vs. CRECEY FERNANDEZ

JUDGEMENT

(1.) Heard both sides.

(2.) Compendiously and concisely, the relevant facts, absolutely necessary for the disposal of these two revision petitions would run thus:

(3.) Whereas by way of torpedoing and pulverising the arguments as put forth on the side of the revision petitioner, the learned counsel for the first respondent/decree holder would set forth and put forth his arguments, the tour d' horizon of them would run thus: