N MAGESH Vs. SUGANTHI

JUDGEMENT

(1.) C.R.P.(Pd).Nos.2019 and 2020 of 2010 have been filed challenging the order passed by the learned Sub Judge, Bhavani, in I.A.Nos.87 and 88 of 2009 in H.M.O.P.No.18 of 2007 which are applications filed to reopen the HMOP for filing further documentary evidence and to recall P.W.1 to give further evidence and produce documentary evidence, respectively.

(2.) Since the contents of the affidavit and counter in both the applications are big and large and the similar order in I.A.No.88 of 2009 was consequential order pursuant to the order in I.A.No.87 of 2009, this Court is pronouncing a Common Order in both the revisions.

(3.) The revision petitioner, who is the husband, had filed H.M.O.P.No.18 of 2007 on the file of the learned Sub Judge, Bhavani, seeking divorce from his wife, the respondent herein. The allegations in the main petition are as follows: