KRISHNAVENI; KAVITHA; K RAMALINGAM; VANAJA Vs. R VANAJA; UMAPATHY; SAMSUDEEN; KRISHNAVENI; KOWSALYA; KANDASAMY; EASWARIAMMAL; M SAMSUDEEN; P V S MARKETING; VASHINI BUSINESS MACHINES; P R G ELECTRONICS; VANAJA RAMALINGAM

JUDGEMENT

(1.) C.R.P.(Npd)No.1477/2004 arises against the order passed in E.A.No.641/2002 in E.P.No.143/2001 in R.C.O.P No.85/1998 on the file District Munsif Court, Coimbatore.

(2.) In both these matters, the landlords are the petitioners and the respondents viz., Umapathy and Samsuddin are tenants. The first respondent in CRP (NPD) No.1477/2004 is the legal heir of the deceased M. Kandasamy.

(3.) C.R.P (NPD) No.2162/2010 arises against the order dated 17.09.2007 passed in I.A.No.622/2006 in O.S.No.286/2001 on the file of District Munsif Court, Coimbatore.