RAJAMANI Vs. U BHAGYALAKSHMI

JUDGEMENT

(1.) Inveighing the order dated 6.1.2010 passed in I.A.No.2728 of 2008 in O.S.No.831 of 2007 by the Principal Distrit Munsif, Coimbatore, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: