R RUSTHAM SINGH Vs. C ELUMALAI

JUDGEMENT

(1.) The above six Civil Revision Petitions viz. C.R.P. (PD) Nos.2450 to 2455 of 2018 are filed, challenging the orders passed in I.A.Nos.15665 to 15670 of 2017 respectively in O.S.No.12065 of 2010 on the file of the VI Additional City Civil Court, Chennai.

(2.) The various applications have been moved for summoning the respective public authorities to adduce evidence. It is necessary to briefly allude to the facts of the case before considering the revision petitions before this Court.

(3.) The respondents 1 to 3 had filed a suit in C.S.No.597 of 2006 on the file of this Court and on enhancement of the pecuniary jurisdiction, it was later transfered to the VI Additional City Civil Court, Chennai, and numbered as O.S.No.12065 of 2010. The prayer that was sought in the above suit was as follows :