V SURENDARAN Vs. S D SABARI SHANKAR

JUDGEMENT

(1.) Inveighing the order and decree made in CMA. 30 of 2007 dated 6.11.2007, passed by the I Additional District Court, Erode in confirming the order and decree passed in I.A. No. 157 of 2006 in O.S. No. 219 of 2005 dated 13.03.2007 by the II Additional Sub Court, Erode, this civil revision petition is focussed.

(2.) Heard both sides.

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