M SARASWATHI Vs. IRUDAYAMARY

JUDGEMENT

(1.) THESE civil revision petitions are preferred against the order dated 22.07.2008 made in I.A.Nos.225 to 227 of 2008 in O.S.No,37 of 2007 passed by the learned Subordinate Judge, Cheyyar. Common Order: Animadverting upon the order dated 22.07.2008 made in I.A.Nos.225 to 227 of 2008 in O.S.No,37 of 2007 passed by the learned Subordinate Judge, Cheyyar, these civil revision petitions are focussed.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel for the respondent/defendant would submit that nothing prevented the plaintiff to file such applications during the early stage of the case or before the commencement of the trial and as such, there is no infirmity in the order passed by the lower Court.