K MUTHURAM Vs. P JAGANNATHAN

JUDGEMENT

(1.) Animadverting upon the order dated 19.6.2008 passed in I.A.No.48 of 2008 in O.S.No.6031 of 2006 by the VII Asst.City Civil Judge, Chennai, this civil revision petition is focussed.

(2.) The epitome and the long and short 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 of the lower Court, this revision is focussed on various grounds, which could tersely and briefly be set out thus: