V BABULAL Vs. M K M SHARIFF

JUDGEMENT

(1.) These three revision petitions are connected. The parties and the subject matter of the litigation are also the same- Therefore, these civil revision petitions are disposed of by this common order.

(2.) Civil Revision Petition 3511 of 1980 and Civil revision petition 3418 of 1980 are directed against the order dated 6th October 1980 passed by the learned District Judge, Mysore, in H.R.C. R. P. 110 of 1980 modifying the order dated 16th August 1980 passed by the Principal First Munsiff, Mysore, in Mis. No. 40 of 1980.

(3.) Civil revision petition 3419 of 1980 is directed against the order dated 6th October 1980 passed by the learned District Judge, Mysore, in H.R.C.R.P. 119 of 1980 confirming the order dated 30th August 1980 passed by the learned Principal First Munsiff, Mysore, in H.C.R. No. 442 78.