SUMATHI Vs. NAGABUSHANAM

JUDGEMENT

(1.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of these Civil Revision Petitions and the civil miscellaneous appeal would run thus:

(2.) The learned counsel for the plaintiffs would put forth and set forth his arguments which could tersely and briefly be set out thus:

(3.) Per contra, the learned counsel for the defendants, in a bid to torpedo and pulverise the arguments as put forth and set forth by the learned counsel for the plaintiffs, would pyramid his arguments which could tersely and briefly be set out thus: