P K PREMCHAND Vs. K RENUKA NITHYANANTHAN

JUDGEMENT

(1.) BY our order dated 01/06/10 we held that there is no serious infirmity about the impugned judgment of the Appellate Authority except to the extent the Appellate Authority granted relief to the respondent without imposing any condition. It was for the purpose of imposing suitable conditions that notice was issued to the respondent. Even though notice is served on the respondent, she has not entered appearance before this Court.

(2.) HAVING heard the submissions of Sri. B. Krishnan, the learned Counsel for the revision petitioner, we are of the view that the impugned judgment of the Appellate Authority can be modified by incorporating the following conditions: