DEVENDRAN Vs. CHINNAMMAL

JUDGEMENT

(1.) INVEIGHING the order dated dated 20.12.2010 passed in I.A.Nos.524 and 525 of 2010 in O.S.No.217 of 2004, by the District Munsif Court, Tirupattur, Vellore District, these civil revision petitions are filed.

(2.) A thumbnail sketch of the germane facts absolutely necessary for the disposal of these civil revision petitions would run thus:

(3.) THE learned counsel for the respondents/plaintiffs would agree to the factual position as submitted by the learned counsel for the revision petitioners/defendants.