L.NARAYANA REDDY Vs. MANJULA

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.) These Civil Revision Petitions are filed to set aside the fair and decreetal order passed in I.A.Nos.654 and 655 of 2016 in O.S.No.23 of 2009 dated 30.11.2016 on the file of the Sub Court, Hosur at Krishnagiri.