M.M.THURAI Vs. P.BINEKAS SELVAKUMAR GNANARAJ

JUDGEMENT

(1.) C .R.P(PD)(MD)No.1030 of 2012 has been filed to get set aside the fair and decreetal order dated 20.04.2012 passed in I.A.No.292 of 2011 in I.A.No.205 of 2011 in O.S.No.128 of 2011 by the learned Additional Subordinate Judge, Tirunelveli.

(2.) C .R.P(PD)(MD)No.1081 of 2012 has been filed to get set aside the fair and decreetal order dated 16.04.2012 passed in I.A.No.292 of 2011 in I.A.No.205 of 2011 in O.S.No.128 of 2011 on the file of the Additional Subordinate Judge, Tirunelveli.

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