R.VIJAYA Vs. K.MUNUSAMY

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 05.12.2008 passed in I.A.No.6 of 2007 in RCA No.1 of 2006 by the Principal Subordinate Judge, Krishnagiri, this civil revision petition is focussed.

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

(3.) THE learned counsel for the revision petitioner placing reliance on the grounds of revision would pyramid his arguments, which could pithily and precisely be set out thus: