M MANIMEGALAI Vs. CHELLAMMAL

JUDGEMENT

(1.) THIS civil revision petition is filed against the order dated 26.6.2007 passed in I.A.No,26 of 2006 in O.S.No,2351 of 2005 by the VI Asst.Judge, City Civil Court, Chennai. Inveighing the order dated 26.6.2007 passed in I.A.No,26 of 2006 in O.S.No,2351 of 2005 by the VI Asst. Judge, City Civil Court, Chennai, this civil revision petition is focussed.

(2.) DESPITE the names of the counsel for both sides having been printed in the cause list, there is no appearance.

(3.) SINCE this is being a revision petition, on perusal of the records, I am satisfied that no more adjournment is required and the matter could be decided on merits.