SENTHIL KUMAR Vs. C P THANGASAMY PILLAI

JUDGEMENT

(1.) THIS petition is focused as against the orders dated 01.06.2006 and 21.11.2007 passed in I.A.Nos.153 of 2006 and 19 of 2007 in O.S.No.58 of 2006 by the learned Principal District Judge, Ramanathapuram.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of both the civil revision petitions would run thus:

(3.) ACCORDING to the learned Counsel for the petitioner herein, the trial Court closed the evidence of the defendant and without hearing the arguments, the matter was posted for judgment.