MEHRUNNISSA Vs. ANNAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by one mehrunnissa against the order passed by the V Additional Judge, City Civil Court, chennai in C. M. P. SR. No. 36709 of 2001 in A. S. No. 39 of 2001 dated 18. 9. 2001.

(2.) THE said unnumbered petition seems to have been filed by the said Mehrunnissa praying said V Additional Judge, City Civil Court, chennai to send the memo filed on behalf of Annammal for evidencing her appearance before the Court along with the affidavit filed in support of the appeal by the Annammal containing her finger prints for examination by finger print expert and getting his opinion.

(3.) IN the result, the civil revision petition is dismissed. No costs. The connected C. M. Ps. are also dismissed. .