RAJAMMA Vs. SHANMUGAM

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 30.7.2012, passed by the Trial Court in Mis.No.151/2007.

(3.) AGGRIEVED by that, the petitioner has filed this writ petition.