VISALAKSHI Vs. N. RAJAGOPAL PILLAI

JUDGEMENT

(1.) The Civil Revision Petition has been filed by the petitioner to set aside the order dated 06.01.2018 passed in I.A.No.240 of 2017 in O.S.No.60 of 2017 by the learned Additional District Munsif, Kanchipuram.

(2.) The petitioner herein is the 2nd defendant and the respondent herein is the plaintiff in the suit.

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