K.T.V.HANDLOOM CENTRE REPRESENTED BY ITS PARTNER RAMAMURTHY Vs. SRINIVASA INVESTMENTS REPRESENTED BY ITS MANAGING PARTNER K.G.RAMASAMY

JUDGEMENT

(1.) C .R.P(PD)(MD)No.583 of 2008 has been filed to get set aside the order and decree dated 19.04.2007 passed in E.A.No.19 of 2007 in E.P.No.65 of 2006 in O.S.No.232 of 2004, on the file of the Additional District Court (Fast Track Court No.I), Thanjavur.

(2.) C .R.P(PD)(MD)No.713 of 2008 has been filed to get set aside the order dated 08.02.2008 passed in E.P.No.65 of 2006 in O.S.No.232 of 2004, on the file of the Additional District Court (Fast Track Court No.I), Thanjavur.

(3.) COMPENDIOUSLY and concisely, the germane facts absolutely necessary for the disposal of both the Civil Revision Petitions would run thus: