R. SANTHOSH Vs. V. RADHAKRISHNAN

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) The issues involved in both the Civil Revision Petitions are interlinked and hence they are disposed of by this common order.

(3.) C.R.P.No.3896 of 2013 is filed to set aside the decreetal order passed in I.A.No.682 of 2013 in I.A.No.420 of 2013 in O.S.No.150 of 2013 dated 03.09.2013 on the file of the Sub Court, Thambaram.