PETCHIMUTHU Vs. MARIAMMAL

JUDGEMENT

(1.) When this matter came up for hearing on 12.09.2011, this Court ordered notice of motion returnable by four weeks and passed an order of interim stay. Though notice was served to the sole respondent on 28.09.2011, the respondent has not appeared either in person or through representative before this Court. Under that circumstances, this matter was again listed on 10.09.2018. On that date, the learned counsel appearing for the petitioners was present. Due to non-appearance of the learned counsel appearing for the respondent, this matter was adjourned after one week and the same is listed today i.e., 17.09.2018.

(2.) Today, when the matter is taken up for hearing, the learned counsel appearing for the petitioners is present. None appears on behalf of the respondent, though her name is printed in the cause list.

(3.) Heard Mr.S.Ramesh Alias Ramiah, learned counsel appearing for the petitioners.