LAIQUA SULTANA Vs. SYED BEGUM (DIED)

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 12.08.2033 passed in E.A.No.2383 of 2002 in E.P.No.234 of 2002 in O.S.No.5296 of 21994 on the file of the learned X Assistant City Civil Judge, Chennai.

(2.) In this revision, the first respondent died and her heirs were brought on record as respondents 2 to 5. Respondent Nos.2 and 4 have not entered appearance despite service and the respondents 3 and 5 have unclaimed the notice.

(3.) I heard Mr.A.V.Munuswamy, learned counsel for the petitioners and also perused the materials available on record. No representation on behalf of the respondents.