P NAGESWARAN Vs. T R SARASWATHI @ SAJINI

JUDGEMENT

(1.) Inveighing the order dated 29.07.2008, passed by the First Additional Family Court, Chennai, in I.A. No. 4059 of 2007 in O.P. No. 3608 of 2007, this civil revision petition is focussed.

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