J REVATHI Vs. S MURUGESAN

JUDGEMENT

(1.) Animadverting upon the judgment and decree dated 01.02.2007 passed by the learned Subordinate Judge, Dharapuram in A.S.No.42 of 2005 confirming the judgment and decree dated 28.03.2003 passed by the learned District Munsif, Dharapuram in O.S.No.84 of 2000, this civil revision petition is focussed. Heard both sides

(2.) A summation and summarisation of the relevant facts, germane for the disposal of this civil revision petition would run thus:

(3.) The learned counsel for the revision petitioners placing reliance on the grounds of revision would put forth and set forth her arguments to the effect that the court had no territorial jurisdiction to deal with the matter and the suit itself was barred by limitation.