M KAYETHEY AJAM Vs. ANANTHI ALIAS AMEENA BIVI

JUDGEMENT

(1.) BOTH the Civil Revision petitions are directed against the fair and decretal orders both dated 3-1-2003 respectively made in I. A. Nos. 103 and 104 of 2002 in A. S. No. 99 of 2000 by the Court of Additional District Fast Track Judge, raman athapuram.

(2.) ON a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that the petitioner herein has filed the suit in O. S. No. 405 of 1993 before the Court of Principal district Munsif. Ramanathapuram against the respondents herein for declaration and injunction declaring that the first respondent is not his wife and respondents 2 to 5 are not his children and restraining the respondents from claiming any right in his property. The trial Court, after full trial, has partly allowed the suit declaring that the first respondent is not the wife of the petitioner and respondents 2 and 3 are not their children but has held that the respondents 4 and 5 are the children of the petitioner.

(3.) IT further comes to be known that aggrieved against the said finding of the trial court, the respondents herein have preferred an appeal in A. S, No. 99 of 2000 before the Court of Additional District Fast track Judge, Ramanathapuram and when both sides arguments were completed and the matter was posted for judgment on 23-10-2002, the respondents herein have filed two petitions in I,a. Nos. 103 and 104 of 2002 respectively praying to reopen the appeal and examine the additional witnesses in the appeal and since both the said, petitions were allowed by the lower appellate court, the respondent therein has come forward to file both the above civil revision, petitions on certain grounds as brought forth in the grounds of revisions,