U.ANTHONYSAMY Vs. S.MURUGESAN

JUDGEMENT

(1.) C .R.P(PD)(MD)No.2075 of 2012 has been filed to get set aside the order dated 15.06.2012 passed in I.A.No.170 of 2011 in O.S.No.38 of 2010 by the learned Subordinate Judge, Devakottai, Sivagangai District.

(2.) C .R.P(PD)(MD)No.2264 of 2012 has been filed to get set aside the order dated 15.06.2012 passed in I.A.No.169 of 2011 in O.S.No.38 of 2010 by the learned Subordinate Judge, Devakottai, Sivagangai District.

(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 for recovery of money based on the suit promissory note. The revision petitioners/defendants entered appearance and challenged their purported thumb impression in the suit promissory note. Whereupon the respondent/plaintiff filed the two applications as under: