T.MARIMUTHU Vs. M.DHANALAKSHMI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order passed in I.A.No.567 of 2009 in O.S.No.369 of 2000 by the learned District Munsif, Palani, dated 19.07.2010.

(2.) THE nitty-gritty, the gist and kernel of the relevant facts absolutely necessary and germane for the disposal of this Civil Revision Petition would run thus:

(3.) PER contra, the learned Counsel for the respondents/plaintiffs would express and expatiate the heart burns of his clients to the effect that despite passing such exparte decree, not even a single paise was paid by the revision petitioner/defendant towards maintenance and they are in penury; in such a case, it will be highly attrocious on the part of the revision petitioner to press for getting the exparte decree set aside by filing an application and that too, with such huge delay. Accordingly, he would pray for the dismissal of this Civil Revision Petition.