H. FATHIMA Vs. NOOR MOHAMMED

JUDGEMENT

(1.) These Civil Revision Petitions though filed by two different persons, the petitioners being husband and wife and the issues are interconnected and the respondents are common, they are disposed of by this common order.

(2.) These Civil Revision Petitions are directed against the orders dtd. 19/12/2018 passed by the learned District Munsiff, Tiruppur, in EA.No.10/2014 in EP.No.109/2004 in RCOP.No.38/2000 and IA.No.34/2017 in Rev.Petn.No.-- of 2015 in RCOP.No.38/2000.

(3.) For the sake of brevity, the revision petitioner in CRP.PD.No.998/2019 is referred as husband and the revision petitioner in CRP.PD.No.459/2019 is referred as wife.