K. GANESAN Vs. ALAMELU

JUDGEMENT

(1.) Since common issues arise in all the three Civil Revision Petitions, this common order is pronounced in respect thereof.

(2.) These three Civil Revision Petitions are filed by the Plaintiff in O.S. No. 22 of 2009. The Revision Petitioner/ Plaintiff filed three Interim Applications in the above mentioned suit to re-open the plaintiff's evidence, recall P.W.1 and for permission to receive additional documents.

(3.) The facts that are relevant for the disposal of these Civil Revision Petitions are briefly stated herein: