S JOTHI Vs. N T KRISHNAMORRTHY

JUDGEMENT

(1.) C.R.P.(Npd) (MD) No.385 of 2007 has been preferred impugning the fair and decreetal orders, dated 12.12.2006, made in I.A.No.153 of 2006 in O.S.No.8 of 2006, on the file of the District Munsif Court, Nilakkottai. The said civil revision petition has been preferred by the plaintiff under Section 115 of the Code of Civil Procedure.

(2.) C.R.P.(Npd) (MD) No.386 of 2007 has been preferred impugning the fair and decreetal orders, dated 12.12.2006, made in I.A.No.159 of 2006 in O.S.No.09 of 2006, on the file of the learned District Munsif Court, Nilakkottai. The above said civil revision petition has been preferred by the plaintiff under Section 115 of the Code of Civil Procedure.

(3.) The revision petitioners / plaintiffs have preferred the respective suits against the respondent / defendant herein for recovery of money on the basis of the promissory notes. It is found that the respondent / defendant preferred the above said applications, which are under challenge in the present civil revision petitions, under Order VII Rule 11(c) and (d) of the Code of Civil Procedure, to reject the plaints preferred by the revision petitioners / plaintiffs. The said applications were resisted by the revision petitioners / plaintiffs. The Court below, on a consideration of the rival contentions put forth by the respective parties, was pleased to allow the above said applications preferred by the respondent / defendant. Impugning the same, the present civil revision petitions have come to be preferred.