LAWS(MAD)-2021-8-203

SUBRAMANIAM Vs. SAKUNTHALA

Decided On August 19, 2021
SUBRAMANIAM Appellant
V/S
SAKUNTHALA Respondents

JUDGEMENT

(1.) Civil Revision Petition is filed against the fair and decretal order dtd. 28/7/2017 made in I.A.No.986 of 2017 in O.S.No.709 of 2012 on the file of the District Munsif Court, Avinashi.

(2.) Though notice has been served on the 3rd respondent and her name is printed in the cause list, there is no representation for the 3 rd respondent either in person or through counsel.

(3.) Heard the learned counsel appearing for the petitioners as well as the learned counsel appearing for the respondents 1 and 2 and perused the materials available on record.