M R CHANDRASEKARAN Vs. S M SUBRAMANIAM

JUDGEMENT

(1.) Animadverting upon the order dated 31.03.2008 passed by the learned I Addl. District Munsif Court, Erode, in I.A. No. 883 of 2007 in O.S. No. 366 of 2007, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) A "resume" of facts which are absolutely necessary and germane for the disposal of this revision petition would run thus: