K.M.THAMBURAJAN Vs. TRICHY CAFE (P) LTD

JUDGEMENT

(1.) The Petitioner/Plaintiff has projected these two Civil Revision Petitions before this Court, as an aggrieved person, as against the orders dated 22.02.2010 in I.A.Nos.5 & 4 of 2010 in O.S.No.816 of 1999 on the file of Learned Second Additional Sub Court, Erode [First Additional Sub Court, in-charge].

(2.) The Learned Second Additional Sub Judge, Erode, while passing the orders in I.A.No.5 of 2010 in O.S.No.816 of 1999 on 22.02.2010, has, among other things, observed that 'Reasonable opportunities have been provided to both sides and also that in pursuance of the orders passed by the Hon'ble High Court, the documents have been received in the main suit and based on merits, Judgment has been delivered and therefore, no hardship and loss would be caused to both of them etc. Further, the trial Court has opined that in view of the fact that already I.A.No.4 of 2010 is to be allowed without any objection, the application filed by the Petitioner (Respondent in CRP.1382 of 2010/2nd Defendant) is to be allowed consequently in law and resultantly, allowed the same without costs'.

(3.) The trial Court, while passing the order dated 22.02.2010 in I.A.No.4 of 2010 in O.S.No.816 of 1999, has, inter alia, observed that till the date of enquiry in I.A.No.4 of 2010, no counter has been filed and instead of an endorsement has been made that there is no objection for allowing of the Petition and consequently, an application has been allowed without costs.