K. SUNDARARAJ Vs. K. VADIVEL MURUGANATHAN

JUDGEMENT

(1.) INVEIGHING the order dated 21.12.2011 passed by the Registry, Sub -Court, Udumalpet, in I.A. CFR No. 6529 of 2009 in O.S. No. 19 of 2008, this civil revision petition has been preferred. Heard the learned counsel for the petitioner.

(2.) A thumbnail sketch of the germane facts absolutely necessary for the disposal of this civil revision petition, at the entertaining stage itself, would run thus:

(3.) THE learned counsel for the petitioner would pray for issuing suitable direction to the trial Court to entertain the said application.