RAMAKRISHNAN Vs. RAMADHAS

JUDGEMENT

(1.) C .R.P.(MD) No.51 of 2013 has been filed to get set aside the order dated 02.11.2012 passed in I.A.No.1173 of 2012 in O.S.No.441 of 2005, by the learned Principal District Munsif, Nagercoil.

(2.) C .R.P.(MD) No.52 of 2013 has been filed to get set aside the order dated 02.11.2012 passed in I.A.No.1174 of 2012 in O.S.No.441 of 2005, by the learned Principal District Munsif, Nagercoil.

(3.) A recapitulation and re'sume' of facts absolutely necessary and germane for the disposal of the Civil Revision Petitions would run thus: