- (1.)THIS Civil Revision Petition has been filed to get set aside the order dated 13.02.2012, passed in E.A.No.5 of 2012 in E.P.No.6 of 2007 in O.S.No.182 of 2005 by the learned Additional District Munsif, Lalgudi.
(2.)HEARD both sides.
A summation and summarisation, avoiding discursive delineation, of the relevant facts absolutely necessary and germane for the disposal of the Civil Revision Petition, would run thus: (i) The learned Counsel for the revision petitioner/judgment debtor would echo the cri de coeur and heart burns of his client to the effect that his client's request made under Rule 74 of the Civil rules of practice for summoning his settlement deed from the file of the Additional District Munsif Court, Lalgudi, was denied unjustifiably. (ii) The learned Counsel for the respondent/decree holder would advance his arguments by way of buttressing and fortifying the order of the lower Court.

(3.)THE point for consideration is as to whether there is any perversity or illegality in the order passed by the lower Court? The Point: