M KRISHNAVENI Vs. MUTHUGAJALAKSHMI

JUDGEMENT

(1.) Inveighing the order dated 30.06.2005 passed by the learned III Assistant Judge, City Civil Court, Chennai in I.A.No.15445 of 2004 in O.S.No.3343 of 1998 , this civil revision petition is focussed.

(2.) Heard both sides.

(3.) Shorn of unnecessary details, the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: Earlier this court vide order dated 09.06.2010 passed order condoning the delay in filing the Civil Revision Petition and in that the facts are found detailed and delineated. However the operative portion of the said order of this court is reproduced here under for recollection and ready reference: