LAWS(MAD)-2014-9-298

KALYANI Vs. P. CHOCKALINGAM

Decided On September 24, 2014
KALYANI Appellant
V/S
P. Chockalingam Respondents

JUDGEMENT

(1.) CIVIL Revision Petition (MD) No. 1385 of 2014 has been filed to set aside the fair and decretal order, dated 21.04.2014, passed in I.A. No. 32 of 2013 in R.C.O.P. No. 25 of 2011, by the learned Rent Controller (Principal District Munsif Court), Dindigul.

(2.) CIVIL Revision Petition No. 1673 of 2014 has been filed to set aside the order, dated 19.06.2013, passed in I.A. No. 29 of 2013 in R.C.O.P. No. 25 of 2011, by the learned Rent Controller (District Munsif Court), Dindigul.

(3.) SINCE common issues are involved in both the civil revision petitions, they are heard together and disposed of by this common order.