M.SRINIVASAN Vs. ESTATE OFFICER CHENNAI DISTRICT

JUDGEMENT

(1.) The revision petitioners, aggrieved by the judgment of the Principal Sessions Judge, City Civil Court, Chennai in the respective C.M.A.Nos.9 of 2025 and 10 of 2025, have come up by way of these revision petitions.

(2.) I have heard Mr.B.Kumar, learned Senior Counsel for Mr.A.K.Raghavulu, learned Counsel for the revision petitioners in C.R.P.No.5506 of 2025, Mr.R.Parthasarathy, learned Senior Counsel for Mr.A.R.Pradeep, learned Counsel for the revision petitioners in C.R.P No.6059 of 2025 and Mr.R.Ramanlaal, learned Additional Advocate General, assisted by Mr.T.Arunkumar, learned Additional Government Pleader appearing for the respondents.

(3.) As these revisions are connected and arises out of similar proceedings pertaining to the very same subject matter, with the consent of all the learned counsel, the revisions have been heard together.