DHANALAKSHMI Vs. S.P.VEERAPPAN

JUDGEMENT

(1.) These revision petitions have been filed to set aside the order passed by the III Additional District and Sessions Court, Tiruvallur at Poonamallee, in E.A.Nos.5 & 10 of 2025 in E.P.No.3 of 2023 in O.S.No.165 of 2016.

(2.) I have heard Mr.V.Jayakumar, learned counsel for the revision petitioners and Mr.D.Veerasekaran, learned counsel for the respondent.

(3.) The revision petitions are filed challenging the orders in execution applications, namely E.A.No.5 of 2025 and E.A.No.10 of 2025 in E.P.No.3 of 2023.