MOHANARANGAN Vs. IRSHAD ALI

JUDGEMENT

(1.) Challenging the fair and final orders passed in I.A.No.354 of 2009 in O.S.No.180 of 2007 and I.A.No.355 of 2009 in O.S.No.181 of 2007 on the file of the District Munsif Court, Tamabaram, the plaintiff has filed the above Civil Revision Petitions.

(2.) Since the issues involved in both the Civil Revision Petitions are common, by consent of both the parties, both the Civil Revision Petitions are disposed of by this common order.

(3.) The plaintiff filed the suits in O.S.Nos. 180 and 181 of 2007 for permanent injunction,