GIRI RAM FINANCE AND LEASING (P) LTD. REPRESENTED BY ITS JOINT MANAGING DIRECTOR R. THANGAVEL Vs. A. PALANIAPPAN,

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 13.07.2011 passed in I.A. No. 72 of 2009 in CFR No. 8963 of 2009 by the learned Subordinate Judge, Bhavani, this civil revision petition is focussed. Heard the learned counsel for the petitioner.

(2.) AT the entertaining stage itself, I heard the learned counsel for the petitioner who would detail and delineate the background of this case, which could succinctly and pithily be set out thus: