LAWS(MAD)-2021-7-302

R. SURESH Vs. THAJNISHA BEGAM

Decided On July 01, 2021
R. SURESH Appellant
V/S
Thajnisha Begam Respondents

JUDGEMENT

(1.) Heard Ms.S.Aswini, learned counsel for the revision petitioner.

(2.) The Revision Petition filed questioning the order dated 03.02.2021 in an unnumbered Original Suit described as O.S.SR.No.216 of 2020 passed by learned District Munsif, Mannarkudi.

(3.) The brief background facts are that the plaintiff had originally instituted a suit against the father of the 1st defendant for recovery of money. That was filed in the year 2004 and the same was decreed in the year 2009.