SORNAM Vs. A VENUGOPAL

JUDGEMENT

(1.) As the issue and the parties involved in both these revision petitions are one and the same, a Common order is being passed to dispose of both the Civil revision petitions.

(2.) In fact, both the revision petitions have been filed against the Common order dated dated 01.02.2008 made in I.A. No. 2263 of 2007 in O.S. No. 143 of 2007 and I.A. No. 2264 of 2007 in O.S. No. 144 of 2007.

(3.) The facts leading to filing of the above revision petitions are as follows: