LAWS(MAD)-2012-11-87

SOKKALINGAM Vs. MUTHAIAH

Decided On November 07, 2012
SOKKALINGAM Appellant
V/S
Muthaiah Respondents

JUDGEMENT

(1.) C.R.P. (PD) (MD) No. 373 of 2012 has been filed to get set aside the order dated 09.11.2011 made in Memo in I.A. No. 595 of 2011 in O.S. No. 108 of 2006 on the file of the learned Principal District Munsif, Manamadurai. C.R.P. (PD) (MD) No. 374 of 2012 has been filed to get set aside the order dated 09.11.2011 made in Memo in I.A. No. 596 of 2011 in O.S. No. 108 of 2006 on the file of the learned Principal District Munsif, Manamadurai.

(2.) The parties are referred to hereunder according to their litigative status before the lower Court.

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