MALATHY Vs. P SEGAR ALIAS CHANDRASEKAR

JUDGEMENT

(1.) PETITIONS filed under Article 227 of the Constitution of India against the order dated 12.02.2008 made in I.A.No.1528 of 2007 and 1749 of 2007 in I.A.No. 794 of 2006 in MOP No. 129 of 2005 on the file of the Family Court, Puducherry praying to set aside the same.) The revision petitioners/ respondents in MOP No. 129 of 2005 filed these two revision petitions as against the orders dated 12.2.2008 in I.A.No. 1528 of 2007 and I.A.No. 1749 of 2007 in I.A.No. 794/2006 in MOP No. 129 of 2005 passed by the Family Court, Puducherry in allowing the applications filed under Section 151 of C.P.C.

(2.) LEARNED counsel for the revision petitioners submitted that the trial Court ought not to have allowed the applications to recall P.W.1 and reopen the petitioners side in I.A.No,794 of 2006 and that, counter has been filed by the respondents therein stating that these applications have been filed only to procrastinate the matter without paying interim maintenance and therefore, prays for allowing the civil revision petitions in the interest of justice.