K THAYARAMMAL Vs. S MURALI

JUDGEMENT

(1.) HEARD the learned counsel on both sides. This Revision has been directed against the order passed in I.A.No,520 of 2007 in G.O.P.No,25 of 2004 on the file of the Family Court at Pondicherry.

(2.) THE said I.A.No,520 of 2007 was filed under Order 9 Rule 13 of CPC to set aside the exparte order passed in G.O.P.No,25 of 2004. THE learned trial Judge after going through the averments in the affidavit to the petition and also the contentions raised in the counter filed by the respondent, had dismissed the petition with costs, which necessitated the petitioners in I.A.No,520 of 2006 to prefer this revision.