P.R. GOPALAN Vs. ARUMUGAM

JUDGEMENT

(1.) THESE two civil revision petitions are filed by one and the same petitioner, who is the plaintiff in O.S. No. 47 of 2010. C.R.P. (PD) No. 1247 of 2011 is filed against I.A. No. 1851 of 2010 in O.S. No. 47 of 2010 on the file of the District Munsif Court, Palladam wherein the respondents herein as the defendants 1 and 2 therein sought for permission of the court for the defendants to appear as their own witnesses at a later stage after the examination of other witnesses.

(2.) C .R.P. (PD) No. 1248 of 2011 was filed against I.A. No. 1852 of 2010 in O.S. No. 47 of 2010 on the file of the District Munsif Court, Palladam by the respondents herein as the defendants 1 and 2 therein for issuing summons for the attendance of three witnesses viz., Subbathal, Wife of late Thangavel, T. Paramasivam, Son of late Thangavel and T. Venkatachalam, Son of late Thangavel. Both the applications were resisted by the petitioner herein as the plaintiff therein.

(3.) THOUGH notice was ordered in these civil revision petitions and served on the respondents and they have also engaged a counsel before this Court, none appeared today and also on earlier occasion, when the matter was listed on 07.08.2014. Heard the learned counsel appearing for the petitioner.