R VASU Vs. MANJULA

JUDGEMENT

(1.) INVEIGHING the order dated 07.10.2004, passed by the learned Subordinate Judge, Poonamallee in I.A.No,53 of 2004 in O.P.No.139 of 2002, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioners. Despite printing the name of the respondent, no one represented.

(3.) AT this juncture, my mind is redolent and reminiscent of the following decision of the Honourable Apex Court reported in (2003)10 SCC 228 [Amarjit Kaur vs. Harbhajan Singh]. An excerpt from it would run thus: