D FARITHA BEGAM Vs. RAZIA BANU

JUDGEMENT

(1.) Animadverting upon the order dated 19.4.2006 passed by the II Additional Sessions Judge, Coimbatore, in C.M.A.Nos.93 and 97 of 2005 confirming the order dated 15.3.2005 passed by the Principal District Munsif, Coimbatore, in E.A.Nos.414 and 411 of 2004; and the order dated 15.3.2004 passed by the same Principal District Munsif, Coimbatore in E.P.No.45 of 2004, these civil revision petitions are focussed.

(2.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of these revisions would run thus:

(3.) Being aggrieved by and dissatisfied with the said order of dismissal of the E.P. and the allowing of the application E.A.No.414 of 2004 filed by the respondents herein under Section 47 of C.P.C., appeal was filed by the revision petitioners herein before the appellate forum for nothing but to be dismissed.