S.SUBBIAN Vs. S.KANDASAMY

JUDGEMENT

(1.) These Civil Revision Petitions have been filed to strike of the pleadings in O.S.Nos.167 of 2014 & 376 of 2011, respectively on the file of the learned District Munsif, Mettupalayam.

(2.) Heard Ms.R.Apoorva, learned counsel appearing for the petitioner and Mr.S.Sithirai Anandam, learned counsel appearing for the respondents in both C.R.Ps.

(3.) The petitioner in both Civil Revision Petitions is the defendant in the suits filed by the respondents for permanent injunction. The respondents in C.R.P.No.30 of 2015 filed suit in O.S.No.167 of 2014 with the following prayer :-