T SELVI Vs. MARGADARSI CHIT PVT LTD

JUDGEMENT

(1.) Inveighing the order dated 10.09.2009 made in E.P. No. 2246 of 2008 in ARC No. 983 of 2007 on the file of the X Assistant Judge, City Civil Court, Chennai, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision would run thus: