ARULDAS Vs. NANITHA SELVI

JUDGEMENT

(1.) THIS Civil Revision Petition have been focussed to get set aside the Fair and Final Order dated 21. 11. 2005 in I. A. No. 421 of 2005 in I. D. O. P. No. 54 of 2003, on the file of the I Additional District Judge, Tirunelveli.

(2.) HEARD the learned counsel appearing for the petitioner. Despite printing the name of the respondents after the notice was served on them, no one appeared.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Revision petition would run thus: i. D. O. P. No. 54 of 2003 was failed by the petitioner herein for divorce initially on the main ground of cruelty as against his wife, the first respondent Nanitha Selvi, herein. During the pendency of the said petition, it so happened that the petitioner herein filed as many as three petitions: