K.DURGA DEVI Vs. V.R.KOTESWARAN

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order passed by the learned V Additional Principal Judge, Family Court at Chennai, in I.A.No.1568 of 2016 in H.M.O.P.No.771 of 2014, dated 22.12.2017.

(2.) While C.M.P.No.16835 of 2018 is taken up for hearing, both the parties have addressed the arguments in the main civil revision petition.

(3.) By consent of both parties, arguments were heard in the main C.R.P. itself.