RAHMATH Vs. RASHEED S/O HASSAN KUNJU

JUDGEMENT

(1.) The petitioners in these Original Petitions are plaintiffs in O.S.No.146 of 2013 on the file of the Munsiff's Court, Kattappana. They are also the defendants in O.S.No.153 of 2013 on the file of the said Court, filed by the respondent herein.

(2.) O.P.(C)No.169 of 2014 is filed seeking an order to set aside Ext.P8 order dated 26.8.2013 in I.A.No.857 of 2013 in O.S.No.146 of 2013 of the Munsiff's Court, Kattappana and also Ext.P9 judgment dated 8.1.2014 of the Sub Court, Kattappana in C.M.A.No.30 of 2013.

(3.) O.P.(C)No.170 of 2014 is filed seeking an order to set aside Ext.P8 order dated 26.8.2013 in I.A.No.1185 of 2013 in O.S.No.153 of 2013 of the Munsiff's Court, Kattappana and also Ext.P9 judgment dated 8.1.2014 of the Sub Court, Kattappana in C.M.A.No.31 of 2013.