K KAMARAJ Vs. VALARMATHI

JUDGEMENT

(1.) Inveighing the order dated 07.11.2006, passed by the Family Court at Pondicherry, in I.A. No. 89 of 2006 in MOP No. 26 of 2005, this civil revision petition is focussed.

(2.) Despite printing the names concerned, none appeared.

(3.) An epitome and summation of the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus: