ADAIKKAMAI Vs. K A R LEATHERS PRIVATE LIMITED

JUDGEMENT

(1.) These petitions have been filed to call for the records relating to C.C. Nos. 151, 152 and 153 of 2006 on the file of the learned Judicial Magistrate No. III, Dindigul and quash the same.

(2.) Heard both sides.

(3.) Since common question of law is involved in these matters, they have been taken together for disposal.