S.SOUNDARAVALLI Vs. JEYARAMAN, S/O.LATE SUNDARARAJ

JUDGEMENT

(1.) These Civil Revision Petitions have been filed under Article 227 of the Constitution of India, to set aside the order, dated 12.01.2016, made in I.A.Nos.338 to 340 of 2015 on the file of Principal District Court, Virudhunagar District at Srivilliputhur, which was remanded by order dated 06.10.20105, made in M.P.(MD)Nos.1, 1 and 1 of 2015 in A.S.(MD)Nos.72 to 74 of 2013 on the file of this Court, against O.S.Nos.154 of 2008, 8 of 2007 and 11 of 2009 on the file of Principal District Court, Virudhunagar District at Srivilliputhur, respectively.

(2.) Since common issues are involved in all the civil revision petitions, they are heard together and disposed of by this common order.

(3.) Facts of the case: -