CHANDRAN Vs. K M MUTHUSAMY

JUDGEMENT

(1.) Animadverting upon the order dated 7.8.2010 passed in E.A. No. 23 of 2009 in E.P. No. 62 of 2008 in O.S. No. 35 of 2002 by the learned Additional District Court/Fast Track Court No. 1, Erode, this Civil Revision Petition is focussed. A summation and summarisation of the germane facts absolutely necessary for the disposal of this Revision would run thus:

(2.) Being aggrieved by and dissatisfied with the said rejection order, this Revision has been focussed on various grounds.

(3.) Heard both sides.