P KANNAN Vs. KASTHURIBA HOSPITAL

JUDGEMENT

(1.) Challenge in this Civil Revision Petition is to the order dated 07.09.2011 passed in A.O.P No.13 of 2011 by the Principal District Court, Dindigul. The revision petitioners as petitioners have filed A.O.P No.13 of 2011 on the file of the Court below praying to permit them to adopt the child by name Srinidhi, wherein the present respondents have been shown as respondents.

(2.) The Court below after considering the contentions put forth on the side of the revision petitioners has given a specific finding to the effect that the petitioners cannot be treated as guardians of the child in question and therefore they have no locus standi to file the present petition and ultimately dismissed the same. Against the dismissal order passed by the Court below, the present Civil Revision Petition has been preferred at the instance of the petitioners as revision petitioners.

(3.) Since the respondents herein have remained ex parte in A.O.P.No.13 of 2011 and since the Court below has dismissed the petition simply on technical ground, this Court is of the view that notice need not be sent to the respondents and this Civil Revision Petition can be disposed of on the basis of the contentions put forth on the side of the revision petitioners.