T R THULKARUNAI Vs. BABIAMMAL

JUDGEMENT

(1.) THE allegations contained in the affidavit filed in I.A.No.18055 of 2007 by this petitioner are as follows:-

(2.) IN the counter filed by the respondent it is stated as follows:-

(3.) CONVERSELY, learned counsel for the respondent would contend that the petitioner has miserably failed to adduce any satisfactory cause in the affidavit, that the allegations therein stand unestablished and there is nothing wrong in the order passed by the trial Court.