HILDA PUSHPAVATHI Vs. DURAIKKANNU

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 04.10.2007 passed by the learned District Munsif, Ariyalur in I.A.No,382 of 2007 in O.S.No,65 of 2005, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner. Though notice has been served on the respondent, no one represented.

(3.) A bare perusal of the written statement filed by the defendant would exemplify and indicate that in the written statement itself in page No,2 at the last paragraph a reference to the complaint is found and only a copy of which is sought to be filed in the Court. The wound certificate and the Birth Certificate of one Suresh, it appears are relating to the complaint as well as the defence as found set out in the written statement.