LAWS(MAD)-2011-11-137

D SOUNDARARAJ Vs. K ASHOK

Decided On November 02, 2011
D. SOUNDARARAJ Appellant
V/S
K. ASHOK Respondents

JUDGEMENT

(1.) THE Civil Revision Petition No.4110 of 2011 is filed challenging the Order and Decretal Order dated 12.8.2011 passed in I.A.No.799 of 2010 in O.S.No.81 of 2004 on the file of the Principal Subordinate Court, Coimbatore.

(2.) THE Civil Revision Petition No.4111 of 2011 is filed challenging the Order and Decretal Order dated 12.8.2011 passed in I.A.No.800 of 2010 in O.S.No.81 of 2004 on the file of the Principal Subordinate Court, Coimbatore.

(3.) THE delay of nearly 3 and half years was seriously opposed by the respondent/plaintiff stating that the revision petitioner/defendant did not produce any document to prove that he was in Bangalore from June, 2006 to January, 2007 and also failed to produce documents relating to ill-health.