S PERIYASAMY Vs. S SUNDARI

JUDGEMENT

(1.) INVEIGHING the order dated 24.9.2008, passed by the learned Sub Court, Bhavani, Erode District, in I.A.No,300 of 2008 in O.S.No,60 of 2008, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS, the learned counsel for the respondents/defendants would seek adjournment. In this factual matrix, there is absolutely no necessity to adjourn the matter.