HEMA Vs. S GANESH AND; L V SRIONIVASAN

JUDGEMENT

(1.) Inveighing the order dated 28.09.2007, passed by the First Additional District Judge, Fast Track Court-1, Chenglepet, in I.A. No. 65 of 2008 in O.S. No. 364 of 2005, this civil revision petition is focussed.

(2.) A summation and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) The lower Court after dispensing with notice to the defendants, reduced the said 9% interest per annum referred to in the decree to 7.5% per annum. Being disconcerted and aggrieved by the order of the lower Court, this revision has been filed on various grounds inter alia thus: