P DEIVASIGAMANI Vs. ASHA SIRAJ

JUDGEMENT

(1.) Inveighing the order dated 5.2.2010 passed in I.A.No.37 of 2007 in O.S.No.6 of 2005 by the Additional District Court(Fast Track Court-II), Gobichettipalayam, this civil revision petition is focussed.

(2.) Heard the learned counsel for the petitioner.

(3.) The learned counsel for the petitioner, by filing the affidavit of service, would submit that the respondent and her advocate were served in person and despite that there is no response. As such, the learned counsel prays for orders on merits in this revision.