PEDDAVADAN Vs. CHINNAKANNU

JUDGEMENT

(1.) INVEIGHING the order dated 10.1.2005 passed by the Additional District Munsif, Vellore, in I.A.Nos.18 and 17 of 2004 in O.S.No.168 of 1996, 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 revision petitions would run thus: (i) The revision petitioner herein filed the suit O.S.168 of 1996 seeking the following reliefs:

(3.) HEARD both sides.