S.SATHIAN Vs. CHELLAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order passed by the learned Subordinate Judge, Kuzhithurai in I.A.No.94 of 2011 in O.S.No.63 of 2010 dated 23.09.2011.

(2.) A thumb-nail sketch of the germane facts, which are absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(3.) PER contra, in a bid to torpedo and pulverise the arguments as put forth and set forth on the side of the defendant, the learned Counsel for the plaintiffs would advance his arguments, the warp and woof, the gist and kernel of it, would run thus: