E V MUNIAPPA Vs. S MATHAIYA

JUDGEMENT

(1.) Inveighing the order dated 14.12.2009 passed in I.A.No.557 of 2009 by the District Munsif, Hosur, this civil revision petition is focused.

(2.) Tersely and briefly, pithily and precisely the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) Being aggrieved by and dis-satisfied with the said order, this revision has been focussed on various grounds, the gist and kernal of them would run thus: