K LAVANYA Vs. G VENKATARAMAN

JUDGEMENT

(1.) Inveighing the order dated 02-06-2009 passed by the learned District Judge, Villupuram in LA. No. 247 of 2008 in C.M.A. No. 16 of 2006 in H.M.O.P. No. 82 of 2002, this civil revision petition is fo-cussed.

(2.) Heard both sides.

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