S MUNISKARTHIKEYAN Vs. ASHOKKUMAR

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 11.08.2011 passed in E.A.SR.Nos.1902, 1903, 1904, 1905 and 1883 of 2011 in E.A.Nos.22, 56, 24, 25 and 22 of 2009 in E.P.Nos.40, 42, 41, 43 and 44 of 2008 in O.S.Nos.175, 209, 198, 210 and 226 of 1988 respectively, by the learned Principal District Munsif, Alandur, Chennai these civil revision petitions are focussed.

(2.) HEARD the learned counsel for the revision petitioner.

(3.) THE learned counsel for the revision petitioner would echo the cri de coeur of his client to the effect that without even numbering the applications they were returned, which was against the principles of natural justice. There were other proceedings and the obstructors as stated by their advocates are the decree holders as in one other suit. Suppressing those material facts, the present decree holder in this matter did choose to file application for removal of obstruction caused by the revision petitioner herein. Accordingly, the learned counsel for the revision petitioner would pray for issuing direction to entertain those applications.