AROKIAMARY ANURDAMMAL Vs. SAMPAMMAL

JUDGEMENT

(1.) The respondents, though served, remained absent and unrepresented.

(2.) As this petition can be disposedof on a short ground, it is admitted and heard for final disposal.

(3.) This Civil Revision is preferredagainst the order dated 18-1-1989 passed in P & Sc. No. 10031/1981 by the learned XIX Additional City Civil Judge, Mayo Hall, Bangalore. By the said order, the learned Judge has transferred the P & Sc. petition to the Family Court.