LAWS(MAD)-2009-2-42

A STEPHAN Vs. PONNAMMAL

Decided On February 18, 2009
A.STEPHAN Appellant
V/S
PONNAMMAL Respondents

JUDGEMENT

(1.) INVEIGHING the order dated 15.06.2006, passed by the Additional District Cum Sessions (FTC II) Court at Coimbatore, in I.A.Nos.349 and 350 of 2006 respectively in O.S.No,781 of 2004, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the respondents. Despite printing the name, there is no representation for the petitioners.