SHANMUGAM Vs. ARTHANARI

JUDGEMENT

(1.) Inveighing the order dated 6.8.2009 passed in REP No.56 of 2008 in O.S.N.17 of 2005 by the Subordinate Court, Tiruchengode. (R.E.P.No.23 of 2007 in O.S.No.17 of 2005-Sub-Court, Namakkal)., this civil revision petition is focused.

(2.) Heard the learned counsel for the petitioner.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus: The revision petitioner herein by way of executing the decree in O.S.No.17 of 2005 filed the REP.No.56 of 2008 with the following prayer: