RAVI Vs. NISANI

JUDGEMENT

(1.) The learned counsel appearing on either side submitted that since the issues involved in both the Civil Revision Petitions are common, both the Civil Revision Petitions can be disposed of by the Common Order.

(2.) Civil Revision Petition in C.R.P.No.4208 of 2014 has been filed by the fourth defendant, challenging the order passed by the III Additional District Judge, Puducherry, in I.A.No.106 of 2013 in O.S.No.111 of 2011.

(3.) Civil Revision Petition in C.R.P.No.1082 of 2015 has been filed by the first defendant, challenging the fair and decreetal order passed in I.A.No.523 of 2014 in O.S.No.14 of 2012 on the file of III Additional District Court at Puducherry.