S V PARTHASARTHAY BHATTACHARIAR Vs. S RAJESHWARI

JUDGEMENT

(1.) INVEIGHING the order dated 26. 08. 2008, passed by the Additional District Judge, Fast Track Court No. I, chengalpattu, in I. A. No. 65 of 2008 in o. S. No. 364 of 2005, this civil revision petition is focussed.

(2.) PITHILY and precisely, tersely and briefly, by way of avoiding discursive discussion, the relevant facts which are absolutely necessary and germane for the disposal of this revision petition could be portrayed thus: the respondents/plaintiffs herein filed the suit O. S. No. 364 of 2005 seeking the following reliefs:

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