S KENNADY Vs. ANDAMMAL, SETHURAMAN AND KANNAN

JUDGEMENT

(1.) C.R.P (PD). (MD) No. 678 of 2010 is focussed by the 19th defendant to get set aside the order in I.A. No. 312 of 2009 in O.S. No. 554 of 2004, dated 22.10.2009 on the file of the learned I Additional District Judge, Madurai.

(2.) A.S. (MD) No. 42 of 2010 is filed against the judgment and decree dated 22.09.2009 passed in O.S. No. 554 of 2004 on the file of the learned I Additional District Judge, Madurai.

(3.) A summarisation and summation of the relevant facts absolutely necessary and germane for the disposal of the Civil Revision Petition as well as the Appeal Suit would run thus: