HEMALATHA KALYANARAMAN Vs. MEERURI TANNERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Revision Petitioner/Appellant/Accused.

(2.) The Revision Petitioner has preferred the instant Criminal Revision Case as against the Impugned Order dated 29.02.2016 in Crl.M.P.No.33 of 2015 in Crl.A.No.37 of 2014 passed by the Learned XVI Additional Judge, City Civil Court, Chennai.

(3.) The Learned XVI Additional Judge, City Civil Court, Chennai while passing the Impugned Order in Crl.M.P.No.33 of 2015 in C.A.No.37 of 2014 on 29.02.2016 at Paragraph No.8 had observed the following:-