SUBRAMANIAN Vs. FATHIMA AMMAL

JUDGEMENT

(1.) HEARD both the learned counsel appearing for the petitioner as well as the respondent.

(2.) THIS Civil Revision has been preferred, challenging the order, dated 30.10.2009 passed in I.A.No.424 of 2009 in O.S.No.70 of 2007 on the file of the District Munsif Court, Thiruthuraipoondi.

(3.) AFTER considering the arguments advanced by both the learned counsel and also the averments of pleadings made by the petitioner as well as the respondent, the petition was dismissed by the trial court. Aggrieved by which, the revision has been preferred.