SYED AKBAR Vs. A RAHEELA ISMAIL

JUDGEMENT

(1.) Inveighing the order dated 28.9.2011 passed by the District Munsif, Court, Salem, in R.E.P. No. 379 of 2011 in O.S. No. 673 of 2011, this civil revision petition is focused. A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(2.) Challenging and impugning the said recording of the delivery as under;

(3.) The learned counsel for the petitioner would submit that this is a case where the first respondent fraudulently and in a scheming manner chalked out a plan and dispossessed the revision petitioner, warranting interference in revision.