T REGINA MARY Vs. S KATHIRVEL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants to set aside the order passed in I.A.No.217 of 2017 in O.S.No.84 of 2017 by the I Additional District Judge, Tiruchirappalli.

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

(3.) Challenging the order passed by the Court below, the appellants/defendants have filed the present appeal.