S ANAND KUMAR Vs. A ANANDHI

JUDGEMENT

(1.) IN as much as the issues arising for consideration in both the civil revision petitions are one and the same, a common order is being passed.

(2.) THE civil revision petition in C.R.P.No.1075 of 2010, has been filed praying that Court may be pleased to set aside the order, dated 9.3.2010 made in I.A.No.1602 of 2010, in G.W.O.P.No.2404 of 2008, on the file of the Principal Family Court, Chennai.

(3.) I.A.SR.No.1602 of 2010, had been filed, under Order IX Rule 18 of the Civil Procedure Code, 1908, praying for the issuance of summon to the general manager, Air Cell Mobile System, at Door No.301 (Old No.193) Poonamallee High Road, Kilpauk, Chennai, to appear before the Principal Family Court Chennai, to give evidence regarding call details of mobile No.9710085283. I.A.SR.No.1603 of 2010 had been filed, under Order XI Rule 16 of the Civil Procedure Code, 1908, to issue subpoena to the General Manager, Ordnance Clothing Factory, Avadi, Chennai, to appear before the Principal Family Court, Chennai, with the original attendance record of the employees and to give evidence thereon.