ARPUTHA DHAS Vs. THOMAS BLUTE

JUDGEMENT

(1.) By consent, all the Civil Revision Petitions are taken up together and disposed of by a common order.

(2.) The parties are referred to as per the rank mentioned in the Court below. All the Civil Revision Petitions are sprouted out of the order made in O.S.NO.95 of 2004 pending on the file of the Principal Subordinate Judge, Nagercoil. However, the short facts leading to filing of the Civil Revision Petitions are geographically narrated below.

(3.) The facts of the case as averred in CRP(MD).No.247 of 2004 is as follows:-