K.VINAYAGAM ALIAS RAJA Vs. CHELLAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 22.06.2011 passed in I.A.No.50 of 2011 in O.S.No.136 of 2010 on the file of the learned District Judge, Kanniyakumari in Nagercoil.

(2.) COMPENDIOUSLY and concisely, the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition, would run thus:

(3.) THE learned Counsel for the revision petitioner would implore and entreat the cri de coeur of his client, the warp and woof of the same, would run thus: