MANI Vs. CHELLAM

JUDGEMENT

(1.) Inveighing the order dated 23.12.2009 passed in E.P. No. 2/09 in H.M.O.P. No. 38 of 2003 by the Sub Court, Perambalur, this civil revision petition is focussed.

(2.) Despite printing the name of the respondent no one appeared and there is no representation on behalf of the respondent. The learned Counsel for the petitioner argued the matter.

(3.) A 'resume' of facts absolutely necessary and germane for the disposal of this civil revision petitioner would run thus: