MALATHI Vs. THARMAPITCHAI (DIED)

JUDGEMENT

(1.) C.R.P.(MD) No.2029 of 2015 is filed against the order passed in I.A.No.87 of 2011 in E.P.No.18 of 2006 in O.S.No.198 of 1999 on the file of the District Munsif, Tiruchendur, dtd. 16/4/2014.

(2.) CRP(MD)No.2353 of 2015 is filed against the order passed in I.A.No.89 of 2011 in E.P.No.18 of 2006 in O.S.No.198 of 1999 on the file of the District Munsif, Tiruchendur.

(3.) The revision petitioners herein are third parties to the suit. One Tharmapitchai is the first plaintiff. The first revision respondent is the second plaintiff, One Kurusamy is the third plaintiff, the second respondent herein is the fourth plaintiff, one Pappuammal is the first defendant. Third and fourth respondents are the defendants 2 and 3. Tharmapitchai has filed a suit in O.S.No.198 of 1999 for specific performance against Pappuammal, Saravanamuthu (Third respondent herein) and Regunathan (Fourth respondent herein). The revision petitioners are the legal heirs of the third defendant.