VENKATAMMAL Vs. SULOCHANA

JUDGEMENT

(1.) HEARD the learned counsel for the revision petitioner. There is no representation either for the respondent or for her counsel inspite of service of notice.

(2.) THIS Civil Revision Petition has been directed against the order passed in I.A.No,557 of 2008, petition filed under Order 9 Rule 7 of CPC to set aside the exparte order in O.S.No,356 of 2004 on the file of the learned District Munsif, Thirupathur, which was dismissed for non-filing of the written statement.