CHINNAKANNU Vs. K PANDURANGA CHETTIAR

JUDGEMENT

(1.) Inveighing the order dated 10.09.2009 in unnumbered E.A. of 2009 in E.P. No. 48 of 2008 in O.S. No. 72 of 2006 passed by the learned Principal Subordinate Judge, Tiruvannamalai, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The germane facts, which are absolutely necessary for the disposal of this civil revision petition would run thus: