RUBANA JESINTHA HEPCIBA Vs. P. VIJAY

JUDGEMENT

(1.) This petition has been filed seeking to set aside the judgment and order dated 17.09.2012 passed in C.C. No. 1809 of 2002 on the file of the XXIII Metropolitan Magistrate Court, Saidapet, Chennai.

(2.) For the sake of convenience, the parties will be referred to by their respective name.

(3.) The long and short of the facts is as under: