MUNIAN Vs. KUNNAN

JUDGEMENT

(1.) THESE Revision Petitions have been filed against the order dated 4. 11. 2003 passed in in I. A. Nos. 248 and 368 of 2003 in O. S. No. 97/1997 respectively, on the file of the District Munsif-cum-Judicial Magistrate, Tirukazhukundram.

(2.) THE 1st defendant in O. S. No. 97/1997 is the revision petitioner in both the revision petitions and he is aggrieved by the dismissal of the two applications filed by him in I. A. Nos. 248 and 368 of 2003.

(3.) IN I. A. No. 248/2003, the 1st defendant sought the leave of the trial court to receive two documents dated 1. 9. 1999, which are certified copies of the sale deeds executed in his favour by the two wives and the son of the second defendant.