N PUSHPAVALLI Vs. A GANESAN

JUDGEMENT

(1.) HEARD both sides.

(2.) THESE two civil revision petitions have been focussed as against the orders and decreetal orders dated 14.11.2011 passed by the learned V Additional Judge, i/c of the I Additional City Civil Court, Chennai in C.M.P.No.24 of 2012 in A.S.No.470 of 2011 and C.M.P.No.394 of 2012 in C.M.P.No.24 of 2012 in A.S.No.470 of 2011 respectively.

(3.) IN a bid to torpedo and pulverise the arguments as put forth and set forth on the side of the revision petitioners, the learned counsel for the first respondent/decree holder would pilot his arguments, which could be set out thus: