P LAKSHMI Vs. C VARANASI GOUNDER

JUDGEMENT

(1.) The present Civil Revision Petition is preferred by the petitioner against the order and decree dated in I.A.No.163/2010 in O.S.No.186/2009 on the file of the Subordinate Court, Perundurai, Erode District, dated 21.10.2010.

(2.) This Civil Revision Petition originally came up hearing before this Court on 02.07.2018. None appeared for both the parties. Therefore, this matter was adjourned to today. The learned counsel for the petitioners appeared and made submissions. However, none appeared for the respondents.

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