G SHANTHA Vs. VASUKI

JUDGEMENT

(1.) THIS Civil Revision Petition is filed under Article 227 of Constitution of India against the petition Order dated 19.02.2008 made in I.A.No.14300 of 2007 in O.S.No,2756 of 2007 on the file of the XIII Assistant Judge, City Civil Court, Chennai.) THIS Civil Revision Petition is filed against the petition Order dated 19.02.2008 made in I.A.No.14300 of 2007 in O.S.No,2756 of 2007 on the file of the XIII Assistant Judge, City Civil Court, Chennai

(2.) THE plaintiff in O.S.No,2756 of 2007 is the revision petitioner before this Court.

(3.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent. I perused the entire documents available in the record.