MINOR MONISHA Vs. CHOLAMANDALAM GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Inveighing the order dated 19.12.2007 passed in the numbered I.A. in M.C.O.P. No. 540 of 2005 by the Principal Sub Court, Erode, this civil revision petition is focussed.

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

(3.) Being aggrieved by and dissatisfied with the said order, this revision has been filed on the main ground that the lower Court was not justified in simply returning the application filed by the revision petitioner on the ground that the amount was invested in the bank.