ROSELIN YESUVADIYAL Vs. VASUDEVAN

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P(MD)No.907 of 2021, is directed against the order passed in I.A.No.521 of 2018 in O.S.No.123 of 2015, dtd. 27/2/2020 on the file of the Sub Court, Aruppukottai, Virudhunagar District, dismissing the petition filed under Sec. 45 of Indian Evidence Act r/w Order 26 Rule 10(A) and Sec. 151 CPC.

(2.) The Civil Revision Petition in C.R.P.(MD)No.908 of 2021, is directed against the order passed in I.A.No.3 of 2019 in O.S.No.123 of 2015, dtd. 28/2/2020 on the file of the Sub Court, Aruppukottai, Virudhunagar District, dismissing the petition filed under Order 6 Rule 16 CPC, for striking out the written statement.

(3.) The revision petitioner is the defendant. The respondent/plaintiff has filed a suit in O.S.No. 123 of 2015 against the revision petitioner for recovery of money due on a mortgage.