PERUMAL CHETTIAR Vs. GOVINDAMMAL

JUDGEMENT

(1.) HEARD all the Advocates concerned in these revisions.

(2.) A thumbnail sketch of the germane facts, in a few broad strokes, can be encapsulated thus:

(3.) WHEREAS the learned counsel for the first respondent would submit that based on the affidavit filed along with the Order VI Rule 17 of the Code of Civil Procedure the order was passed, warranting no interference in these revisions.