N.KRISHNA GOWDA Vs. T.RANGAN

JUDGEMENT

(1.) The Petitioner/Defendant has preferred Civil Revision Petition No.2034 of 2010 as against the order dated 08.04.2010 in I.a.No.23 of 2010 in O.S.No.222 of 2007 passed by the Learned District Munsif, Udagamandalam.

(2.) The Petitioner/Defendant has focussed Civil Revision Petition No.2035 of 2010 as against the order, dated 08.04.2010 in I.A.No.24 of 2010 in O.S.No.222 of 2007 passed by the learned District Munsif, Udagamandalam.

(3.) The Learned District Munsif, Udagamandalam, while passing the common order in I.A.Nos.23 and 24 of 2010 in O.S.No.222 of 2007, dated 08.04.2010, has, among other things, observed that, '... Further, in this aspect already D.W.1 was cross examined and hence, now the claim of the Petitioner amounts to fill up the lacunas in his evidence etc.' and resultantly held that 'these petitions are not maintainable' and dismissed the same without costs.