RAJALAKSHMI AMMAL Vs. RADHA AMMAL

JUDGEMENT

(1.) Feeling aggrieved by the Order dated July 14, 2022 passed by the learned Principal Subordinate Judge, Virudhachalam in I.A.No.242 of 2021 in I.A.No.440 of 2017 in O.S.No.253 of 2015, the Respondent therein who is the Plaintiff in the Original Suit has preferred the Civil Revision Petition in CRP No.1167 of 2023 under Article 227 of the Constitution of India, 1950.

(2.) Similarly, feeling aggrieved by the Order dated June 27, 2024 passed by the Principal Subordinate Court, Virudhachalam in E.P.No.51 of 2017 in O.S.No.253 of 2015, the Respondents therein who are the Defendants in the Original Suit have preferred the Civil Revision Petition in CRP No.3282 of 2024 under Sec. 115 of the Code of Civil Procedure, 1908.

(3.) Since both the Revision Petitions have the same Original Suit at their core, since the issues involved in both the Revision Petitions are intertwined, they both shall be disposed by this Common Order.