JEYARATHNAM Vs. SAMUEL NICKSON

JUDGEMENT

(1.) The instant Civil Revision Petitions have been filed against the Order, dtd. 3/8/2018, passed in I.A. Nos.328 and 329 of 2018 in O.S. No.20 of 2014, on the file of the District Munsif, Tiruchendur.

(2.) The Revision Petitioner is the Second Respondent/Second Defendant, the Respondents 1 and 2 herein are the Petitioners/Plaintiffs and the Third Respondent herein is the First Respondent/First Defendant before the Court below.

(3.) For the sake of convenience, the parties are referred to according to their litigative status before the Trial Court.