S. SASIKUMAR Vs. JEGAJOTHI

JUDGEMENT

(1.) C .R.P(PD)(MD)No.1384 of 2011 has been filed to get set aside the order dated 21.01.2011 passed in the Memo in O.S.No.17 of 2007 by the learned District Munsif, Kovilpatti.

(2.) C .R.P(PD)(MD)No.1385 of 2011 has been filed to get set aside the order dated 21.01.2011 passed in the Memo in O.S.No.28 of 2007 by the learned District Munsif, Kovilpatti.

(3.) BEING aggrieved by and dissatisfied with the same, these two Civil Revision Petitions have been filed on the main ground that throwing to winds the procedures contemplated under the Code of Civil Procedure, the lower Court simply on a Memo, ordered the revision petitioner to produce such documents. What I would like to observe, is that the revision petitioner who is the second defendant in O.S.No.28 of 2007, while filing the written statement, was expected to file the documents by appending the list of documents to the written statement, which the revision petitioner did not adhere to.