K N CHINNAPPAN Vs. L BHAVANI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 30.08.2011 passed in I.A.No.110 of 2011 in O.S.No.96 of 2010 by the learned Subordinate Judge, Ponneri, this civil revision petition is focussed.

(2.) A thumbnail sketch of the germane facts absolutely necessary for the disposal of this revision would run thus:

(3.) AT the hearing, the learned counsel for the revision petitioner himself would point out the discrepancy in the affidavit accompanying the petition in I.A.No.110 of 2011. The last portion of the said affidavit would run thus: