A DHANAPAL Vs. TAMILSELVI

JUDGEMENT

(1.) INVEIGHING the order dated 10.12.2008 passed in I.A.No,391 of 2008 in O.S.No,58 of 2007 by the Additional District Court cum Fast Court No.I, Erode & District, this civil revision petition is focussed.

(2.) AN epitome and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus:-

(3.) A poring and perusal of the order of the lower Court, including the typed set of papers, would demonstrate and display, evince and convey unambiguously and unequivocally that the I.A.No,391 of 2008 is a misconceived one and in my opinion it ought not to have been even numbered by the lower Court.