C VELU ALIAS VENKATESALAM Vs. S KANDASAMY CHETTIAR

JUDGEMENT

(1.) Inveighing the order dated 6.1.2005 passed by the Subordinate Judge, Sangagiri, in REA No. 185 of 2004, this civil revision petition is focused by the judgment debtors.

(2.) Heard both sides.

(3.) Compendiously and concisely the relevant facts necessary and germane for the disposal of this revision petition as well as C.M.P. No. 1431 of 2008 would run thus: