ARULMOZHI Vs. NIL

JUDGEMENT

(1.) This Civil Revision Petition has been filed seeking a direction to the Family Court, Madurai for early disposal of the proceedings in H.M.O.P.No.841 of 2017.

(2.) The facts of the case, as averred in the affidavit filed in support of the petition, are as follows:

(3.) The gist of the arguments put forth by the learned Counsel appearing for the petitioners are as follows: