P.J.MURTHY Vs. P.A. SUNDARI

JUDGEMENT

(1.) The Civil Revision Petitions are filed by the tenant aggrieved against the orders made in E.A.Nos. 1 of 2013 and 2 of 2013 in E.P.No. 33 of 2012 in R.C.O.P.No. 2 of 2006 on the file of the District Court, Sholingur, wherein and whereby the said applications filed by the petitioner one for seeking to receive the the additional counter and the other for seeking permission to examine him were rejected.

(2.) The short facts that are necessary for deciding the above Civil Revision Petitions are as follows:-

(3.) Heard the learned counsel appearing for the petitioner and the respondent.