SELVAM Vs. RAJAGANAPATHI FINANCE CORPORATION

JUDGEMENT

(1.) THESE two civil revision petitions are focussed as against the judgment and decree dated 15.06.2012 passed by the learned Principal District Judge, Namakkal in CMA No.5 of 2012 in confirming the order and decreetal order dated 01.02.2012 passed by the learned Subordinate Judge, Rasipuram in I.A.No.22 of 2012 and as against the order and decreetal order dated 01.02.2012 passed by the learned Subordinate Judge, Rasipuram in I.A.No.22 of 2012 respectively.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioner would submit that the I.A.No.22 of 2012 under Order 9 Rule 13 of CPC is pending in view of the stay granted by the appellate court.