E LAKSHMI Vs. M ELUMALAI

JUDGEMENT

(1.) The petitioners have filed this revision under Section 115 of the Code of Civil Procedure against the order dated 31.01.2005 made in I.A.No.2001 of 2004 in O.S.No.93 of 2003, on the file of the learned II Additional Principal Judge, Family Court, Chennai.

(2.) The facts in a nutshell are as under:

(3.) The Court below set ex parte the respondent/first defendant and passed a decree and judgment dated 22.08.2003 granting the relief sought by the petitioners/plaintiffs.