SOOSAIMARIYAYEE Vs. JOHNSON

JUDGEMENT

(1.) These Civil Revision Petitions have been filed to set aside fair and decretal order, dated 01.10.2015, passed in I.A.Nos.708 and 709 of 2015 in C.T.O.P.No.1 of 1998, by the learned Principal District Munsif, Nagercoil.

(2.) Since the issues involved in both the Civil Revision Petitions and the parties are one and the same, they are heard together and disposed of by this common order.

(3.) The petitioner herein is the petitioner in C.T.O.P.No.1 of 1998 and the respondent herein is the Power Holder of S.R.Manoharan, who is the respondent in the said C.T.O.P. The respondent is the owner of vacant site mentioned in Schedule II Petition, which was leased out to the petitioner's husband. The petitioner filed C.T.O.P.No.1 of 1998, seeking for a direction to the respondent to sell the petition mentioned vacant site to her as per the market price fixed by the Court. The respondent is contesting the said C.T.O.P.