K MUNUSAMY Vs. R VELUSAMY

JUDGEMENT

(1.) Inveighing the order dated 11.12.2009 passed in C.M.A.No.47 of 2007 by the Additional District Judge, Gobichettipalayam(FTC-II), this civil revision petition is focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition, would run thus:-

(3.) Being aggrieved by and dis-satisfied with the said order, this civil revision petition is focussed on various grounds, the pith and marrow of them would run thus: