NATARAJA THEVAR Vs. NAINAR THEVAR

JUDGEMENT

(1.) C .R.P(PD)(MD)No.1674 of 2012 has been filed to get set aside the fair and decreetal order dated 21.02.2012 passed in I.A.No.471 of 2011 in O.S.No.211 of 2010 by the learned Additional District Munsif, Srivilliputtur.

(2.) C .R.P(PD)(MD)No.1675 of 2012 has been filed to get set aside the fair and decreetal order dated 21.02.2012 passed in I.A.No.472 of 2011 in O.S.No.211 of 2010 by the learned Additional District Munsif, Srivilliputtur.

(3.) A re'sume' of facts absolutely necessary for the disposal of both the Civil Revision Petitions would run thus: (i) The revision petitioner/plaintiff filed the suit in O.S.No.211 of 2010 for declaration and injunction in respect of the following schedule mentioned properties: