VE VAIRAVAN CHETTIAR Vs. AR RAMASAMY CHETTIAR

JUDGEMENT

(1.) ALL the above three civil revision petitions are directed against the fair and decretal orders respectively dated 23.3.2001, 21.3.2001 and 21.3.2001 respectively made in I.A.No.39 of 2001, I.A.No.127 of 2001 and I.A.No.128 of 2001 all in O.S.No.20 of 1997 by the Court of District Munsif, Devakkottai. ALL the above Interlocutory Applications have been filed by one and the same petitioner viz, the third defendant in the suit, who is none other than the petitioner in all the above civil revision petitions.

(2.) FOR the sake of easy reference, C.R.P.Nos.1657, 1658 and 1659 of 2001 are respectively referred to hereinafter as the first, second and third revision petitions respectively.

(3.) TODAY, when all the above civil revision petitions have been taken up for consideration, an perusal of the averments as pleaded in the petitions and the accompanying affidavits before the lower Court and the orders passed by the lower Court and upon hearing the learned counsel for both, what comes to be known is that the petitioner7#x002F; third defendant has filed all these application almost in a short span of time wherein the first application in I.A.No.39 of 2001 has been filed seeking to appoint a new Advocate- Commissioner to enquire the charge statement filed by the plaintiff and the objection filed by the third defendant and all documents and to take oral evidence and to submit a report. The second and third applications in I.A.Nos.127 and 128 of 2001 have been filed respectively to reopen I.A.No.39 of 2001 and to recall and examine the petitioner as P.W.1 in the enquiry in I.A.No.39 of 2001, needless to mention that all these reliefs are interconnected and interrelated.