GANESAN Vs. K.BASKARAN

JUDGEMENT

(1.) C .R.P(NPD)(MD)No.485 of 2012 has been filed to get set aside the order dated 27.07.2011 rejecting the plaint, passed in CR.No.3566 of 2011 in unnumbered O.S.No.-- of 2011, by the learned District Munsif, Paramakudi, Ramanathapuram District.

(2.) C .R.P(NPD)(MD)No.486 of 2012 has been filed to get set aside the order dated 27.07.2011 rejecting the plaint, passed in CR.No.3562 of 2011 in unnumbered O.S.No.-- of 2011, by the learned District Munsif, Paramakudi, Ramanathapuram District.

(3.) THE epitome and the long and short of the germane facts absolutely necessary for the disposal of both the Civil Revision Petitions would run thus: