DINDIGUL MUNICIPALITY Vs. K.CHANDRASEKARAN

JUDGEMENT

(1.) C .R.P.(PD)(MD)No.2220 of 2012 has been filed to get set aside the fair and decreetal order dated 02.03.2012 passed in I.A.No.62 of 2012 in O.S.No.69 of 2012 by the learned Principal Subordinate Judge, Dindigul.

(2.) C .R.P.(PD)(MD)No.2221 of 2012 has been filed to get set aside the fair and decreetal order dated 27.04.2012 passed in I.A.No.175 of 2012 in O.S.No.69 of 2012 on the file of the Principal Subordinate Judge, Dindigul.

(3.) A re'sume' of facts absolutely necessary for the disposal of both the Civil Revision Petitions would run thus: The respondent/plaintiff filed the suit in O.S.No.69 of 2012 for declaration and permanent injunction. He also filed two applications in I.A.Nos.62 of 2012 and 175 of 2012, for temporary injunction and temporary mandatory injunction respectively. It appears that in both the applications, the orders were passed as against the revision petitioner/defendant.