R. CHANDRA Vs. NALLAMMAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed to get set aside the fair and decreetal order dated 17.11.2006 passed in E.A. No. 216 of 2005 in O.S. No. 186 of 1982, by the learned District Munsif, Musiri. Heard both sides.

(2.) The epitome and the long and the short of the germane facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(3.) Being aggrieved by and dissatisfied with the same, this Civil Revision Petition has been focussed on various grounds.