N. AAFRA FARZANA Vs. KHWAAJAA MOINUDDIN

JUDGEMENT

(1.) The present Civil Revision is filed against the order dtd. 8/11/2022 passed in IA No.3 of 2022 in OS No.33 of 2021 on the file of the Sub Court at Tambaram.

(2.) The revision petitioner is the defendant in the suit and the respondent-husband instituted the suit in OS No.33 of 2021 to cancel the marriage solemnised between the petitioner and the respondent as per Muslim Rites and Customs.

(3.) It is not in dispute between the parties that the examination and cross-examination were concluded and the suit is posed for the argument of the parties.