PAKKIAM Vs. MEENAL

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the Order, dtd. 9/8/2018, passed in I.A. Nos.79 and 80 of 2018, in O.S. No.154 of 2011, on the file of the Principal District Munsif, Karaikudi.

(2.) In C.R.P.(MD) No.1399 of 2019, the Revision Petitioners are the Defendants 16 to 18 and the Respondent is the Plaintiff before the Trial Court.

(3.) In C.R.P.(MD) No.1400 of 2019, the Revision Petitioners are the Defendants 16 to 18, the First Respondent herein is the Plaintiff and the Respondents 2 to 33 are the Defendants 1 to 15 & 19 to 33, before the Trial Court.