KANNAN Vs. NALLUSAMY

JUDGEMENT

(1.) C.R.P.(MD)No.2488 of 2016 has been filed against the order, dtd. 19/10/2016 made in E.P.No.61 of 2009 in O.S.No.79 of 1997, on the file of the District Munsif cum Judicial Magistrate, Vedasandur.

(2.) C.R.P.(MD)No.556 of 2018 has been filed against the order, dtd. 19/7/2017 made in unnumbered E.P.No. of 2017, on the file of the District Munsif cum Judicial Magistrate, Vedasandur.

(3.) In C.R.P.(MD)No.2488 of 2016, the revision petitioner is the second defendant, before the trial Court. The first respondent is the plaintiff, and the third respondent is the third defendant before the trial Court.