SUBRAMANIAN Vs. SERMATHANGAM

JUDGEMENT

(1.) C.R.P. (PD)(MD) No. 2339 of 2011 has been filed to get set aside the fair and decreetal order dated 28.10.2011 passed in I.A. No. 330 of 2011 in O.S. No. 886 of 2007 by the learned Additional District Munsif, Tenkasi. C.R.P. (PD)(MD) No. 2339 of 2011 has been filed to get set aside the fair and decreetal order dated 17.03.2011 passed in I.A. No. 31 of 2011 in O.S. No. 886 of 2007 by the learned Additional District Munsif, Tenkasi.

(2.) Heard both sides.

(3.) The epitome and the long and short of the germane facts absolutely necessary for the disposal of both the Civil Revision Petitions would run thus: