VEERA RK ARUNACHALAM Vs. KRISHNA DEVI

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order passed by I Additional Family Court, Chennai in I.A.No.3664 of 2018 in O.P.No.1691 of 2013 dtd. 15/11/2021.

(2.) Heard Mr.R.Srinivas, learned counsel for the petitioner and Ms.A.Arulmozhi, learned counsel for the respondent and perused the materials available on record.

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