KUMAR @ KUMARAN Vs. BOSE PONNAMBALAM

JUDGEMENT

(1.) C.R.P.No.4093 of 2023 arises against the orders passed by the learned Additional District Judge at Dharmapuri in CMA.No. 14 of 2019 dtd. 14/9/2023 in confirming the order and decretal order of learned Principal Subordinate Judge at Dharmapuri in REA.No.56 of 2017 in REP.No.46 of 2008 in O.S.No.70 of 2005 dtd. 30/8/2019.

(2.) Pending the Civil Miscellaneous Appeal before the learned Additional District Judge, an application was filed by the civil revision petitioner in I.A.No.3 of 2022 under Order XLI Rule 27 to receive the valuation report of the approved valuer, death certificates of one Panjalai and M.G.Sami and their legal heirship certificate, and Panchayat Muchalika dtd. 17/8/2003. The said application came to be dismissed, while dismissing the Civil Miscellaneous Appeal. Hence, C.R.P.No.4092 of 2023.

(3.) Since both the revisions arise out of a common judgment, they were clubbed together and arguments were addressed on both matters.