J. UMAMAGESWARI Vs. P. SOUNDARARAJAN

JUDGEMENT

(1.) The Petitioner / Respondent has focused the instant Civil Revision Petition as against the order dated 03.04.2013 in I.A.No.303 of 2013 in O.P.No.2219 of 2010 passed by the Learned First Additional Principal Judge, Family Court, Chennai.

(2.) The Learned First Additional Principal Judge, Family Court, Chennai, while passing the impugned order in I.A.No.303 of 2013 in O.P.No.2219 of 2010 on 03.04.2013 has observed and held as follows:-

(3.) Assailing the correctness of the order dated 03.04.2013 in I.A.No.303 of 2013 in O.P.No.2219 of 2010 passed by the Learned First Additional Principal Judge, Family Court, Chennai, the Learned counsel for the Petitioner / Respondent (Wife) urges before this Court that the impugned order in I.A.No.303 of 2013 in O.P.No.2219 of 2010 dated 03.04.2013 suffers from illegality and also that the said order is against the all probabilities of the case.