LAWS(MAD)-2012-11-186

J.RAJAMONI Vs. V.BURNABAS

Decided On November 23, 2012
J.Rajamoni Appellant
V/S
V.Burnabas Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order and decreetal order dated 26.06.2012 passed in E.P. No. 54 of 2011 in O.S. No. 145 of 2006 on the file of the Subordinate Judge, Padmanabhapuram. The learned Counsel for the revision petitioner/judgment debtor would echo the cri de coeur and the heart burns of his client, the gist and kernel of it, would run thus:

(2.) In support of his submissions, the learned Counsel for the revision petitioner/ judgment debtor, would also cite the following decisions:

(3.) Whereas the learned Counsel for the respondent/decree holder would pyramid his argument, the nitty-gritty of it, would run thus: