A.N. YESUDOSS Vs. C.RAJARAM

JUDGEMENT

(1.) The Civil Revision Petition C.R.P.No.1616 of 2019 has been filed as against the Fair and Decreetal Order dtd. 11/12/2018 in E.A.No.24 of 2016 in E.P.No.27 of 2015 in O.S.No.519 of 2003 on the file of Principal District Munsif Court, Poonamallee, thereby allowed the same.

(2.) The Civil Revision Petition C.R.P.No.1617 of 2019 has been filed as against the Order dtd. 11/12/2018 in E.P.No.27 of 2015 in O.S.No.519 of 2003 on the file of Principal District Munsif Court, Poonamallee, thereby dismissed in pursuant to the order passed under Sec. 47 r/w 151 CPC.

(3.) Heard, Mr.M.V.Seshachari, learned counsel appearing for the petitioner and Mr.R.Prabakar, learned counsel appearing for the respondent and perused the materials available on record.