K. SHOBHA Vs. KALAISELVI

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed by the Petitioner under Article 227 of the Constitution of India, against the order, dtd. 4/7/2019, made in I.A. No.309 of 2017, in O.S. No.465 of 2017, on the file of the I Additional Sub-Court, Tiruchirappalli.

(2.) The Petitioner herein is the Plaintiff and the Respondent herein is the Defendant before the Court below.

(3.) For the sake of convenience, the parties will be referred to as per the litigative status before the Trial Court.