M SHANKARAN Vs. K S SAMPATH

JUDGEMENT

(1.) Inveighing the order dated 7.1.2010 passed in I.A.No.15 of 2010 in O.S.No.87 of 2007 by the Fast Track Court No.1, Salem, 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 is focussed on various grounds, the gist and kernal of them would be to the effect that the lower Court could have very well granted time to deposit the amount, as contemplated in the decree, taking into consideration the fact that the son of the plaintiff was admitted in Adyar Hospital for treatment that the amount was with him and that he was only looking after the case.