T N VENKATARAMAN Vs. L VIMALA

JUDGEMENT

(1.) These civil revision petitions have been filed against the orders dated 19.02.2018 made in I.A.Nos.2083 of 2017, 1109 of 2017 and 1110 of 2017 respectively in O.S.No.6676 of 2014 by the learned XV Assistant Judge, City Civil Court, Chennai.

(2.) The petitioners herein are the defendants in the suit in O.S.No.6676 of 2014, which was filed by the respondents herein. Pending suit, the revision petitioners/defendants filed three interlocutory applications to reopen the plaintiff side evidence, to recall the evidence of P.W.1 and also to receive the additional written statement with counter claim. The learned trial Judge after hearing both the parties dismissed all the three applications by a common order dated 19.02.2018.

(3.) Aggrieved against the same, the defendants are before this Court with these present civil revision petitions.