N PAPPAYEE AMMAL Vs. P RAMASAMY

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P. (MD). No. 1063 of 2005 is filed against the fair and decreetal order made in I.A. No. 385 of 2004 in ASSR. No. 770 of 2004, dated 04.03.2005, on the file of the the District Court, Karur. The Civil Revision Petition in CRP.(M-D).No. 493 of 2006 is filed against the ex parte docket order passed in E.A. No. 123 of 2006 in E.P. No. 521 of 2004 in O.S. No. 804 of 2002, on the file of the Principal District Munsif, Karur.

(2.) Both the Civil Revision Petitions are disposed by this Common order.

(3.) The respondent is the plaintiff. The revision petitioners are the defendants in the suit in O.S. No. 804 of 2002.