MAYILATHAL Vs. RANJITHAM

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 25.09.2007 passed by the learned Subordinate Judge, Dharapuram in I.A.No,346 of 2007 in O.S.No,20 of 2006. When the matter has been called, the learned counsel for the petitioner is absent. However, the learned counsel for the respondent is present.

(2.) A "resume" of facts, which are absolutely necessary and germane for the disposal of this revision would run thus: