PERUMAL UDAIYAR Vs. MUNIAMMAL

JUDGEMENT

(1.) THE revision petitioner/respondent/plaintiff has filed this present civil revision petition as against the order dated 19.6.2006 in I.A.No.1226 of 2005 in O.S.No,225 of 1998 passed by the learned Principal District Munsif, Tindivanam.

(2.) THE trial Court, while passing orders in I.A.No.1226 of 2005 has among other things observed that the respondent/second defendant has averred in the affidavit in I.A.No.1226 of 2005 that she has been affected paralytic attack and that she has taken treatment at Chennai and the reasons assigned by him are acceptable one and since a liberty is to be provided to the respondent/second defendant, the petition is allowed without costs.

(3.) THIS Court has heard the learned counsel appearing for the revision petitioner and noticed her contentions.