PAPPAL Vs. C. NAGARAJAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 20.12.2010 passed in E.P.Nos.31 and 32 of 2010 in MCOP Nos.36 and 37 of 2008 by the learned Subordinate Judge, Bhavani, these civil revision petitions are focussed.

(2.) HEARD .

(3.) THE facts as stood uncurtained in the facts and circumstances of this case, would run thus: