M DEIVASIGAMANI Vs. A JAYAPAUL

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 05.07.2014 made in I.A.No.140 of 2014 in O.S.No.771 of 2006 and I.A.No.141 of 2014 in O.S.No.775 of 2006 on the file of the Principal District Munsif Court, Vellore.

(2.) In both the Civil Revision Petitions, the issues and the parties are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is defendant and respondent is plaintiff in two different suits in O.S.Nos.771 and 775 of 2006 on the file of the District Munsif Court, Vellore. The respondent filed the above two suits for recovery of a sum of Rs.61,670/- being the arrears of rent payable to the respondent for the period from March 2003 to 11.08.2005, in both the suits. The petitioner filed written statements in both the suits on 20.04.2007 and is contesting the suits. The petitioner filed I.A.No.140 of 2014 in O.S.No.771 of 2006 and I.A.No.141 of 2014 in O.S.No.775 of 2006 under Section 65(a) of the Indian Evidence Act and Section 151 C.P.C. for marking of xerox copy of the rental agreement dated 28.07.2005 as secondary evidence.