C PONNUSAMY Vs. MUNIAMMAL

JUDGEMENT

(1.) Animadverting upon the order dated 17.02.2010 passed in M.P. No. 2 of 2010 in M.P. No. 370 of 2007 in E.P.S.R. No. 17866 of 2006 in R.C.O.P. No. 215 of 2001 by the learned XV Judge, Small Causes Court at Madras, 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: