M MURUGAN Vs. D SHANMUGHAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order dated 20.7.2011 passed in I.A. No. 769 of 2009 in O.S. No. 258 of 2004 by the learned II Additional Sub Judge, Tiruchirappalli. Heard the learned counsel for the revision petitioner/defendant who would echo the cri de coeur of his client, the warp and woof of the same would run thus:

(2.) The point for consideration is as to whether there is any perversity or illegality in the order passed by the lower Court?

(3.) At the outset itself, I would like to recall and recollect the decision of the Honourable Apex Court in Shalimar Chemical Works Limited v. Surendra Oil and Dal Mills (Refineries) and Others, 2010 8 SCC 423. Certain excerpts from it, would run thus: