G.SUDALAIANDI Vs. SPECIAL OFFICER

JUDGEMENT

(1.) C .R.P(PD)(MD)No.2471 of 2012 has been filed to get set aside the fair and decreetal order dated 03.03.2012 passed in I.A.No.192 of 2012 in O.S.No.423 of 2005 on the file of the learned Additional District Munsif, Tuticorin.

(2.) C .R.P(PD)(MD)No.2472 of 2012 has been filed to get set aside the fair and decreetal order dated 03.03.2012 passed in I.A.No.193 of 2012 in O.S.No.423 of 2005 on the file of the learned Additional District Munsif, Tuticorin.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of both the Civil Revision Petitions would run thus: