D. DHANALAKSHMI Vs. V. MAHESWARI

JUDGEMENT

(1.) In view of the fact that the issue involved in both the cases are one and the same, both the cases are taken up together and disposed of by a common order.

(2.) The Civil Revision Petition No.203 of 2023 had been filed seeking to set aside the order and decretal order passed in I.A.No.4 of 2022 in I.A.No.3 of 2022 in O.S.No.8377 of 2021 on 23/11/2022 by the learned XXI Assistant Judge, City Civil Court, Chennai, as in charge Judge of XX Assistant City Civil Court, Chennai in dismissing the Petition to set aside the ex parte order passed in I.A.No.3 of 2022.

(3.) The Civil Revision Petition in CRP SR No.17481 of 2023 had been filed seeking to set aside the order and decretal order passed in I.A.No.5 of 2022 in I.A.No.3 of 2022 in O.S.No.8377 of 2021 on 23/11/2022 by the learned XXI Assistant Judge, City Civil Court, Chennai, as in charge Judge of XX Assistant City Civil Court, Chennai in dismissing the Petition to eschew the additional evidence.