ARUL MARY Vs. SANTHAPPAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the order dated 24.03.2011 passed in I.A. No. 1439 of 2010 in O.S. No. 70 of 2006, by the learned District Munsif, Manaparai. Heard both sides.

(2.) A thumb-nail sketch of the germane facts, which are absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(3.) Being aggrieved by and dissatisfied with the order passed by the lower Court, this Civil Revision Petition has been focussed by the revision petitioner/defendant on various grounds.