A.ABITHA Vs. EBEN JAYANTH

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 23.09.2010 passed in I.A.No.252 of 2009 in I.D.O.P.No.277 of 2001 by the learned Principal District Judge, Nagercoil.

(2.) HEARD both sides.

(3.) IT appears that the lower Court setting the respondents exparte, allowed the I.D.O.P vide order dated 27.11.2002. Subsequently, I.A.No.252 of 2009 was filed on 09.03.2009 by Abitha, the wife concerned, seeking the following reliefs: