S. RENUKA Vs. K. GANGARATHINAM

JUDGEMENT

(1.) This Memorandum of Civil Revision Petition has been directed against the fair and decreetal order, dated 11.11.2013 and made in I.A.No. 647 of 2013 in O.S.No. 74 of 2013 on the file of the learned Additional District Munsif Court, Tiruchengode.

(2.) When the matter was taken up for hearing Mr.P.Valliappan, learned counsel who is on record for the petitioner was present. Despite the service of notice to the respondents 1 to 4, they never chosen to appear either in person or through their counsel and therefore, they were called absent. Heard Mr. P.Valliappan in the absence of the respondents 1 to 4.

(3.) Considering the grounds set forth in the Memorandum of Civil Revision and the other materials available on record, this Civil Revision Petition is disposed of on merits as under:-