RANI Vs. V. THAMARAISELVI

JUDGEMENT

(1.) CHALLENGING the fair and final orders passed in I.A. Nos. 89 and 90 of 2014 in O.S. No. 47 of 2008, on the file of the Principal Sub Court, Kumbakonam, the defendant has filed the above Civil Revision Petitions.

(2.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) MR . H. Lakshmi Shankar, learned counsel appearing for the petitioner submitted that the present applications filed by the plaintiff after the completion of oral and documentary evidence and when the suit was in the part heard stage, was only for the purpose of dragging on the matter and therefore, the Trial Court ought to have dismissed both the applications.