A.K. ABINESH Vs. M. DEEPA

JUDGEMENT

(1.) These civil revision petitions have been filed against the fair and decretal order dated 01.07.2019, passed by the learned Sub-ordinate Judge, Omalur in I.A. Nos. 43 and 42 of 2019 respectively in H.M.O.P. No. 24 of 2019.

(2.) The said two petitions had been filed by the husband, who is the petitioner in the H.M.O.P., to reopen and recall the respondent for examination, in view of the contradictory statement said to have been given on the side of the respondent. However, the said petitions had been dismissed, by the impugned order of the learned Judge on the ground that, in order to delay the proceedings, these petitions have been filed. Therefore, the same cannot be accepted and accordingly, it was rejected.

(3.) I have heard the learned counsel appearing for the petitioner and also the learned counsel for the respondent.