POOSAVALLI Vs. THANGAVEL GOUNDER

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the order passed by the Sub Court, Nagapattinam, in I.A.Nos.157 of 2012 and 60 of 2013 in O.S.No.94 of 2010 dated 20.06.2014. The learned Trial Judge has rejected both the interlocutory applications on the ground that they wanted to introduce a new case after long delay and PW1 cross is over and the trial is on the side of the DW1 cross.

(2.) The facts in brief which are necessary for disposing of the civil revision petitions are as follows:-

(3.) Heard the learned counsel appearing for the petitioner and perused the records.