K SUBRAMANI Vs. P RAJESH KHANNA

JUDGEMENT

(1.) THE above Civil Revision Petitions are filed against the Orders dated 29.04.2005 passed in I.A.Nos.19 of 2005 and I.A.No.45 of 2005 in O.S.No.12 of 2004 on the file of the District Munsif cum Judicial Magistrate, Arcot.

(2.) AS the parties and the issues involved are one and the same, a common order is being passed to dispose of the Civil Revision petitions.

(3.) THE revision petitioners/defendants filed written statement and the suit is being contested. During trial, the revision petitioner herein filed I.A.No.19 of 2005 to reject the document marked as Exh.R1 and I.A.No.45 of 2005 to reject the plaint under Order 7 Rule 11 C.P.C. THE trial court by separate orders dt.29.4.2005 dismissed both the applications and aggrieved by the same, the defendants in the suit filed the above two revision petitions under Article 227 of the Constitution of India.