R JAYAKANTHAN Vs. B SRITHA

JUDGEMENT

(1.) These revision have been filed challenging the order of the learned Subordinate Judge, Pollachi dated 8.4.2011 allowing the applications filed by the respondent herein made in I.A. Nos. 53 and 54 of 2010 in O.P. No. 79 of 2010, one to re-open the petitioner's side for further cross examination of P.W.1 and another to re-call P.W.1 for further cross-examination. The petitioner, herein has originally filed O.P. No. 2268 of 2008 before the learned Judge of the Family Court at Chennai for dissolution of the marriage between himself and the respondent which took place on 11.7.2007. The said O.P. was transferred to the file of the learned Subordinate Judge, Pollachi and re- numbered as H.M.O.P. No. 79 of 2010. The respondent also filed another petition in H.M.O.P. No. 23 of 2009 against the petitioner herein before the learned Subordinate Judge, Pollachi for restitution of conjugal rights. Both the O.Ps. have been tried together, by an order passed by this Court.

(2.) After the entire evidence was over in O.P. No. 79 of 2010, the respondent has filed the applications referred to above and the same were allowed by the learned Subordinate Judge, Pollachi, by an order dated 8.4.2011, The said order is canvassed through this civil revision petition.

(3.) I have heard Mr. A. Palaniappan, learned counsel appearing for the petitioner and Mr. P. Wilson, learned senior counsel appearing for the respondent.