P G PATTABI Vs. MYTHILI

JUDGEMENT

(1.) Inveighing the order dated 21.01.2010 passed in E.P. No. 269 of 2007 in I.A. No. 656 of 1986 in O.S. No. 947 of 1975 by the Additional Munsif Court, Vellore, this Civil Revision Petition is focused. Broadly but briefly, narratively but precisely the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(2.) The gist and kernel of the contention as found set out in the C.R.P. would run thus:

(3.) The learned counsel for the Revision Petitioner reiterating the grounds of Revision would set forth and put forth his arguments, the pith and marrow of them would run thus: