V.ANUSHA Vs. B.KRISHNAN

JUDGEMENT

(1.) This Civil Revision Petition has been preferred to set aside the fair and decreetal order dtd. 11/4/2022 passed in I.A.No.1 of 2021 in O.P.No.4476 of 2019 pending on the file of the I Additional Family Court, Chennai.

(2.) Heard Ms.S.P.Arthi, learned counsel for the petitioner and Mr.D.Suresh Kumar, learned counsel for the respondent and perused the materials available on record.

(3.) The short facts of the case are as follows: