MAHESWARI Vs. AYYAPPAN

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed, against the Order, dtd. 13/7/2018, in I.A. No.18 of 2018, in H.M.O.P. No.140 of 2015, on the file of the District Judge, Family Court, Kanyakumari Division at Nagercoil.

(2.) The Revision Petitioner herein is the wife and the Respondent herein is the husband.

(3.) For the sake of convenience, the parties are referred to according to their litigative status before the Trial Court.