PERTHUS ANTOINE MARIE GEOFFREY Vs. RAMADEVY

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 26.02.2008 passed by the learned Family Court Judge at Pondicherry, in P.O.P.No,223 of 2005, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the petitioner placing reliance on the grounds of revision would develop his argument to the effect that the lower Court has not considered the case in detail and simply out of sympathy granted permission to the first respondent/ petitioner/plaintiff to file the suit informa pauperis.