P CHINNASAMY Vs. K L PALANISAMY

JUDGEMENT

(1.) Inveighing the order dated 31/10/2007 passed in by the Sub Court, Tirupur, in I.A.No.510 of 2007 in O.S.No.210 of 1999, this civil revision petition is focused.

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

(3.) Being aggrieved by and dis-satisfied with the said order this revision is focussed on various grounds, the gist and kernel of them would run thus: