R SHOBA Vs. T SARAVANAN

JUDGEMENT

(1.) THIS petition has been filed by the petitioner to set aside the order passed in I.A.No.81 of 2011 in G.W.O.P.No.202 of 2011 dated 18.07.2011 pending on the file of the District Judge, Kanyakumari District at Nagercoil.

(2.) THE brief facts of the case are as follows:-

(3.) IN support of his arguments, the learned counsel for the respondent cited a judgment in the case of Selvan.J Vs. N.Punidha reported in 2007(4) CTC 566. The relevant portion of the said Judgment reads as follows:-