ROJA Vs. RAMADAS RAMKUMAR

JUDGEMENT

(1.) The wife, aggrieved by the dismissal of I.A. No.4 of 2024 in O.S No.26 of 2024 on the file of the Principal District Court, Tiruvallur has come up by way of this revision petition.

(2.) The petitioner wife had taken out an application under Order 7 Rule 10 of the Code of Civil Procedure, seeking return of the plaint filed by the husband before the competent Family Court. The said application has been dismissed by the trial Court and aggrieved by the same, the wife has filed the instant revision petition.

(3.) I have heard Ms.S.P. Arthi, learned counsel for the revision petitioner; Mr.M. Rajeswaran, learned counsel for the 1st respondent and Mr.N. Muthuvel, learned Government Advocate appearing for the 2nd respondent.