SAROJAMMAL Vs. P RADHAKRISHNAN

JUDGEMENT

(1.) Inveighing the order dated 07.04.2006, passed by the District Munsif, Chengalpattu, in I.A. No. 233 of 2006 in O.S. No. 317 of 2005, this civil revision petition is focussed.

(2.) Tersely and briefly, pithily and precisely, the relevant facts which are absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) Being disconcerted and aggrieved by the order of the lower Court, this revision has been focussed on various grounds, inter alia thus: