A L HELAN Vs. SIVAGANESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. A summation and summarisation of the relevant facts, absolutely necessary and germane for the disposal of this civil revision petition would run thus :

(2.) The learned counsel for the revision petitioner would submit that even without numbering the application filed under Section 47 of the Code of Civil procedure, the lower Court passed the order as though no prima facie case was made out in the application and that requires to be set aside and the lower Court may be directed to number the application and deal it with as per law.

(3.) A re'sume of relevant facts as stood exposited from the available records has to be set out thus :