N MUNIYAPPAN Vs. P BALASUBRAMANIAM; SIVAKUMAR AND SHANTHI

JUDGEMENT

(1.) Animadverting upon the order dated 21.12.2006 passed by the learned Subordinate Court, Sankari, in I.A. No. 381 of 2006 in O.S. No. 33 of 2006, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) An epitome and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus: