N. PALANIVELU Vs. S. SANTHAMANI

JUDGEMENT

(1.) CRP No.2814 of 2022 is filed under Article 227 of the Constitution of India, to set aside the fair and decretal order passed in IA No.17 of 2022 in OS No.274 of 2018 dtd. 21/4/2022 on the file of the Sessions Judge, Fast Track Mahila Court at Namakkal.

(2.) CRP 2815 of 2022 is filed under Article 227 of the Constitution of India, to set aside the fair and decretal order passed in IA No.18 of 2022 in OS No.274 of 2018 dtd. 21/4/2022 on the file of the Sessions Judge, Fast Track Mahila Court at Namakkal.

(3.) The plaintiff is the revision petitioner, who instituted a suit for specific performance.