MIR FEROZE ALI Vs. SANGEETHA THILAK

JUDGEMENT

(1.) The Civil Revision Petition arises against the Order passed by the learned IV Assistant City Civil Court, Chennai.

(2.) The Civil Revision Petitioner is the Defendant in the Suit. For the sake of convenience, the parties shall be referred to as Plaintiff and Defendant.

(3.) The Suit in O.S. No.1760 of 2019 was presented by the Plaintiff seeking for the following relief: