S. UTTAMCHAND Vs. R. ANJUGAM

JUDGEMENT

(1.) C .R.P.(NPD).No.405 of 2010 : This revision is directed against the fair and decretal order passed by the learned District Munsif, Ponneri, dated 19.3.2009 made in E.A.No.57 of 2008 in e.P.No.25 of 1992 in O.S.No.918 of 1975 in allowing the application.

(2.) C .R.P.(NPD).No.406 of 2010 : This revision is directed against the fair and decretal order passed by the learned District Munsif, Ponneri, dated 19.3.2009 made in E.P.No.25 of 1992 in O.S.No.918 of 1975 in dismissing the E.P.

(3.) IN both the revision petitions, the petitioner was the petitioner in the execution petition in E.P.No.25 o 1992 in O.S.No.918 of 1975 on the file of the District Munsif, Ponneri. The revision petitioner was the respondent in the application filed in E.A.No.57 of 2008. The respondents in both the revisions were the decree holder and the judgment debtor before the execution Court and the first respondent herein has filed the petition in E.A.No.57 of 2008.