UMA PRIYADARSHINI S. Vs. SUCHITH K. NAIR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) These appeals are against a judgment and order dtd. 19/4/2018 passed by the High Court of Judicature at Madras in Civil Revision Petition Nos. 890 and 3625 of 2017 and CMP No.4366 of 2017 filed under Article 227 of the Constitution of India.