GANAPATHY VELALAR Vs. THIRUVALEESWARAN; MEENAKSHI; ANNALAKSHMI; SUBA

JUDGEMENT

(1.) The Civil Revision Petitions in C.R.P(MD).Nos.2656 to 2659 of 2015 are filed against the fair and decreetal order dated 20.07.2015 passed in I.A.No.2166 of 2013 in O.S.No.806 of 2005 and I.A.Nos. 96 to 98 of 2015 in O.S.No.806 of 2005 on the file of Principal District Munsif Court, Tenkasi.

(2.) The Civil Revision Petition in CRP(MD).No.2124 of 2015 is filed to call for the records and set aside the fair and executable order dated 10.07.2015 passed in execution petition in E.P.No.3 of 2013 in O.S.No.806 of 2005 on the file of Principal District Munsif Court, Tenkasi.

(3.) In all these Civil Revision Petitions issue is one and the same. Therefore, all the Civil Revision Petitions are heard together and disposed of by this common order.