LAWS(MAD)-2012-8-18

C NATARAJAN Vs. M CHANDRA

Decided On August 01, 2012
C NATARAJAN Appellant
V/S
S.JAYALAKSHMI Respondents

JUDGEMENT

(1.) ANIMADVERTING upon the fair and final order dated 16.02.2010 passed in E.P.No.61 of 1992 in O.S.No.17 of 1987 by the learned Sub Judge, Udumalpet, Coimbatore District, this civil revision petition is focussed.

(2.) A summation and summarisation of the germane facts absolutely necessary for the disposal of these two revisions would run thus:

(3.) THE points for consideration are as to: