JAYA @ JAYALAKSHMI Vs. S. PADMA @ PADMAVATHI

JUDGEMENT

(1.) This Review Application has been filed to review the order of this court dated 22.02.2011 in CRP (PD) No.4498 of 2010.

(2.) The review petitioner is the petitioner in CRP No.4498 of 2010 and defendant in O.S.No.25 of 2009 on the file of Principal District Court, Namakkal. In the said suit, respondent filed I.A.No.57 of 2009 to send for the document, i.e. Gift settlement deed dated 10.10.2008 executed by the father of the plaintiff/respondent herein. The said application was allowed exparte as the learned counsel for the petitioner did not appear. The petitioner filed I.A.No.268 of 2009 to set aside the exparte order dated 10.08.2009 in I.A.No.57 of 2009, to receive the counter in the same and hold an enquiry. The petitioner also filed I.A.No.269 of 2009 to recall the order dated 10.08.2009 passed in I.A.No.57 of 2008. Both I.A.Nos.268 and 269 of 2009 in O.S.No.25 of 2009 were dismissed on 18.08.2010. Challenging the the order passed in I.A.Nos.268 and 269 of 2009, the petitioner filed CRP (PD) Nos.4498 and 4496 of 2010 respectively before this Court.

(3.) CRP (PD) No.4496 of 2010 was dismissed by this Court on 22.02.2011 on the ground that the petitioner has filed two applications viz. I.A.No.269 of 2009 to recall the order made in I.A.No.57 of 2009 and I.A.No.268 of 2009 to set aside the order made in I.A.No.57 of 2009. CRP (PD) No.4498 of 2010 was dismissed by this Court on 22.02.2011 holding that in view of the order passed in CRP (PD) No.4496 of 2010 and in view of the fact that the document which has been sent for at the instance of the respondent/plaintiff has already reached the court and it is in the custody of court, no further order is required in the revision.