JEYAKANNAN Vs. RAMYASHREE

JUDGEMENT

(1.) Both these revisions have been filed to set aside the ord 18/11/19 dismissing I.A.Nos.178 and 176 of 2018 in O.S.No.333 of 2017.

(2.) Brief facts of the case are as under:-

(3.) Learned counsel for the petitioner would submit that t petitioner in para 4 of the plaint, had stated that the first defen had sent a message through her phone number 971555641023 on 12/8/2004 to the plaintiffs phone No.971507805701 and whe plaintiffs had already stated about the phone number, the finding o the Trial Court and that the petitioner had not stated about the ph numbers is error apparent and thereby the revision has to be allowe and the order passed by the Trial Court has to be set aside.