(1.) C.R.P.No.4509 of 2013 is directed against I.A.No.9 of 2011 and C.R.P.No.4510 of 2013 is directed against I.A.No.10 of 2011.
(2.) These Civil Revision Petitions arise out of a matrimonial dispute. The matrimonial dispute is a divorce petition being H.M.O.P.No.52 of 2009 on the file of Sub Court, Vellore District, which shall hereinafter be referred to as 'trial Court' for the sake of convenience and clarity. The Revision petitioner before this Court i.e., Indirani, is the wife and the sole respondent before this Court i.e., Venkatesan is the husband. For the sake of convenience and clarity, revision petitioner shall hereinafter be referred to as 'wife' and the respondent shall hereinafter be referred to as 'husband'.
(3.) Husband filed the aforesaid H.M.O.P.No.52 of 2009 on the file of the trial Court with a prayer for divorce on the ground of cruelty.