MR EKAMBARAM Vs. RANI AMMAL (DIED)

JUDGEMENT

(1.) Animadverting upon the order dated 19.09.2007 passed by the learned District Munsif, Madurantakam in I.A. No. 1028 of 2007 in O.S. No. 91 of 2002, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) A summation and summarisation of the case of the revision petitioner as stood exposited from the records could be portrayed thus: