K.R.MANI Vs. P.KUMAR

JUDGEMENT

(1.) These Civil Revision Petitions have been filed, against the fair and decreetal order dated 05.11.2015, made in IA.Nos.128 and 129 of 2015 in IA.No.688 of 2014 in OS.No.66 of 2014, by the Subordinate Judge, Sankari.

(2.) The facts of the case, in a nutshell, leading to filing of this Civil Revision Petition are as follows:-

(3.) This court heard the learned counsel on either side.