RADHAKRISHNAN Vs. KALYANI AMMAL

JUDGEMENT

(1.) ANIM-adverting upon the order dated 29.7.2008 passed in I.A.No,2051 of 2007 in O.S.No,359 of 2005 by the District Munsif Court, Cuddalore, this revision petition is filed.

(2.) THE facts giving rise to the filing of this revision petition, as stood exposited from the records, could be epitomized thus: THE respondent, as plaintiff, filed the suit O.S.No,359 of 2005 on the file of the District Munsif, Cuddalore, seeking the following reliefs:

(3.) IN this factual matrix, I am of the considered opinion that one more opportunity could be given to the petitioner/D2 instead of delving deep into the fact as to whether on the relevant date the petitioner/D2 was present or not and whether two days notice given by the Commissioner was sufficient or not.