ARMAND DELA VICTORIRE Vs. CLAIRE JOSEPHINE CARNOT

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 14.10.2009 passed in I.A.No.411 of 2009 in O.S.No.24 of 2007 (Originally O.S.No.313 of 2010, on the file of the Principal Sub Judge at Pondicherry before transfer) passed by the learned II Additional District Judge, Pondicherry, this civil revision petition is focussed.

(2.) HEARD both.

(3.) BEING aggrieved by and dissatisfied with the said order, this revision is focussed.