V GNANASEKARAN Vs. MAHESWARI ALIAS BANU

JUDGEMENT

(1.) Inveighing the order dated 14.10.2009, passed in I.A. No. 586 of 2008 in HMOP No. 1536 of 2001 by the Principal Family Court, Chennai, 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: