MOHAN ALAGAPPAN Vs. RUKMANI ALAGAPPAN AND; SEKAR ALAGAPPAN

JUDGEMENT

(1.) Inveighing the order 28.8.2007 passed in I.A. 647 of 2007 in O.S. No. 384 of 1996 by the District Munsif, Madhuranthakam, this civil revision petition is focussed.

(2.) The epitome and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) Despite printing the names concerned, none appeared.