SYED BASHEERUNNISSA TASNEEM Vs. SYED MOHIDEEN AHMED KHADERI

JUDGEMENT

(1.) AGGRIEVED over the fair and final order passed in I. A. No. 19662 of 2006 in O. S. No. 6284 of 2005 on the file of the VIII Assistant Judge, City Civil Court, Chennai dated 8. 12. 2006, this civil revision petition is filed.

(2.) BRIEF facts of the case are as follows:

(3.) AFTER contest the said application was dismissed. Aggrieved over the said order, the present civil revision petition is filed.