ARUNACHALAPURAM RAMA NADAR Vs. S. PITCHANDI AND ORS.

JUDGEMENT

(1.) Aggrieved over the orders passed by the learned Principal District Munsif, Thiruvannamalai, Thiruvannamalai District in I.A.Nos.6 and 7 of 2017 in HRCOP No.10 of 2014 dtd. 26/4/2017, the present revisions have been preferred.

(2.) Heard Mr.G.Jayachandran, learned counsel for the petitioner and Mrs.Lita Srinivasan, learned counsel appearing on behalf of the first respondent.

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