LAWS(MAD)-2009-3-142

JAYARAMAN Vs. GNANASOUNARY

Decided On March 02, 2009
JAYARAMAN Appellant
V/S
GNANASOUNARY Respondents

JUDGEMENT

(1.) THIS civil revision petition is filed against the order dated 12.6.2007 passed in I.A.1510 of 2007 in I.A.No,877 of 2007 in O.S.No,346 of 2007 by the Principal District Munsif, Puducherry. Inveighing the order dated 12.6.2007 passed in I.A.1510 of 2007 in I.A.No,877 of 2007 in O.S.No,346 of 2007 by the Principal District Munsif, Puducherry, this civil revision petition is focussed.

(2.) THE summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus:- THE respondent/plaintiff filed the suit O.S.No,346 of 2007 before the Principal District Munsif, Puducherry, seeking the following relief:-