V K RAMAMURTHY Vs. JAYA EDUCATIONAL TRUST

JUDGEMENT

(1.) ANIMADVERTING upon the dated 28.3.2012 passed by the District Judge, Tiruvallur, in I.A.No.80 of 2011 in A.S.No.3 of 2011, this civil revision petition is filed.

(2.) BROADLY but briefly, narratively but precisely, the germane facts absolutely necessary for the disposal of this civil revision petition would run thus:

(3.) THE point for consideration is as to whether the present civil revision petition, in the factual matrix of this case is maintainable or not?