V BALASUBRAMANIAM Vs. K SHYAMALADEVI

JUDGEMENT

(1.) Inveighing the order dated 11.11.2008, passed by the Additional District Judge and Fast Track Court No. 1, Erode in I.A. No. 403 of 2008 in O.S. No. 91 of 2001, this civil revision petition is focussed by the defendant in the suit.

(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.) Despite printing the names concerned, none appeared.