LAWS(MAD)-2012-4-94

R KONDASAMY NAIDU Vs. K JANAKARAJ

Decided On April 24, 2012
R.KONDASAMY NAIDU Appellant
V/S
K.JANAKARAJ Respondents

JUDGEMENT

(1.) Animadverting upon the common order and decreetal orders dated 10.1.2012 passed by the learned I Additional Subordinate Judge, Coimbatore in I.A. Nos. 558, 595 and 763 of 2011 respectively in L.A.O.P. No. 120 of 1999, these civil revision petitions have been focussed. Heard both sides.

(2.) Broadly but briefly, narratively but precisely, the germane facts absolutely necessary for the disposal of these three revision petitions would run thus:

(3.) The learned senior counsel for the revision petitioner would put forth and set forth her arguments, which could pithily and precisely be set out thus: