NATARAJAN Vs. D. RAJENDRAN

JUDGEMENT

(1.) THE civil revision petitions are taken up with the consent of parties.

(2.) THE petitioner being aggrieved by the order dated 22nd of December, 1999 passed by the First Additional District and Sessions Judge, Bangalore Rural District, Bangalore in Interlocutory Application Nos. III and IV in M.V.C. No. 128/1995, has preferred these revision petitions.

(3.) AGGRIEVED by this the only legal heir of the claimants has preferred these revision petitions.