MARRY SUSHEELA Vs. SHALEE KASTHURIBAI

JUDGEMENT

(1.) The civil revision petition has been filed to set aside the fair order and decretal order dated 05.12.2007 passed in I.A.No.56 of 2007 in ASCFR No.2816 of 2007 on the file of the District Court, Udhagamandalam.

(2.) Heard Mr.R.Subramaninan, learned counsel appearing for the revision petitioner and Mr.C.Deivasigamani, learned counsel appearing for the respondent.

(3.) For the sake of convenience, the defendant in the original suit referred as revision petitioner and the plaintiff in the original suit referred as respondent hereafter.