G ELUMALAI Vs. G VENKATESAN

JUDGEMENT

(1.) THE above Civil Revision Petitions are filed against the Orders dated 29.06.2007 passed in I.A.Nos.351 and 352 of 2007 in O.S.No.89 of 2004 on the file of the Additional District Judge, Fast Track Court No.III, Poonamallee.

(2.) THE plaintiff in O.S.No.89 of 2004 is the revision petitioner in both the petitions.

(3.) HEARD the learned counsel appearing for the revision petitioner and the learned counsel appearing for the first respondent. I have also gone through the documents and judgments filed in support of their submissions.