UMAYAL Vs. K.MUTHU

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order dated 24.09.2012 made in I.A. No. 813 of 2012 in O.S. No. 1391 of 2006 on the file of the II Additional District Munsif Court, Tiruchirappalli. Heard both sides.

(2.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(3.) Per contra, the learned Counsel for the respondents/plaintiffs would vehemently oppose the arguments as put forth and set forth on the side of the revision petitioners by portraying and parodying the facts, thus: