SEETHALAKSHMI Vs. J.RAJENDRAN

JUDGEMENT

(1.) C .R.P(PD)(MD)No.2619 of 2012 has been filed to get set aside the order dated 05.12.2012 passed in I.A.No.77 of 2012 in O.S.No.30 of 2011 on the file of the I Additional District Judge, Thoothukudi.

(2.) C .R.P(PD)(MD)No.2620 of 2012 has been filed to get set aside the order dated 05.12.2012 passed in I.A.No.76 of 2012 in O.S.No.30 of 2011 on the file of the I Additional District Judge, Thoothukudi.

(3.) THE epitome and the long and short of the germane facts absolutely necessary for the disposal of both the Civil Revision Petitions would run thus: