ATC TELECOM INFRASTRUCTURE PRIVATE LIMITED Vs. R.MUTHUKRISHNAN

JUDGEMENT

(1.) In C. R. P. (PD). No. 2105 of 2019, the revision petitioner seek to set aside the order passed in I. A. No. 2 of 2019 in O. S. No. 167 of 2019 on the file of the District Munsif, Pollachi, by order dated 06. 06. 2019. In C. R. P. (PD). No. 2106 of 2019 is concerned, the prayer sought for in the said revision is to strike off the plaint in O. S. No. 167 of 2019.

(2.) In both the revision petitions, today C. M. P. Nos. 23268 and 23270 of 2019 respectively have been filed to raise additional grounds.

(3.) However, with the consent of both sides, arguments were heard from the learned counsel appearing for both sides, in the main Civil Revision Petitions themselves and accordingly, these two Civil Revision Petitions are disposed off by this Common Order.