KAVITHA Vs. RAMAMOORTHY

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) These Civil Revision Petitions have been filed against the order passed in I.A.No.4 of 2019 in H.M.O.P.No.10 of 2018 dated 05.11.2019, on the file of the Family Court, Sivagangai.

(3.) The petitioner herein is the wife and the respondent herein is the husband. The husband has filed a petition for divorce. In that case, the wife has filed a petition in I.A.Nos.4 and 5 of 2019 to recall P.W.1 and to reopen the trial.