RAJESWARI Vs. A. BALAKRISHNAN

JUDGEMENT

(1.) These Civil Revision Petitions have been filed to set aside the orders dated 05.09.2020 made in C.M.A.Nos.15 and 14 of 2020, on the file of the learned IV Additional District and Sessions Judge, Coimbatore, reversing the orders dated 04.07.2020, made in I.A.Nos.01 and 02 of 2020, in O.S.No. 185 of 2020, on the file of the learned Subordinate Judge, Pollachi.

(2.) The petitioner and the respondents in both the cases are one and the same persons. Hence, both the cases are heard together and disposed of by a common order.

(3.) The plaintiff in the suit in O.S.No.185 of 2020, is the revision petitioner herein.