YAMUNA Vs. SUBRAMANI PILLAI

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 19.11.2011 made in I.A.Nos.323 and 324 of 2010 in O.S.No.881 of 1981 on the file of the Principal District Munsif Court, Poonamallee.

(2.) The brief facts of the case are as follows:

(3.) Against the said order dated 19.11.2011 made in I.A.Nos.323 and 324 of 2010 in O.S.No.881 of 1981 on the file of the Principal District Munsif Court, Poonamallee, the present two Civil Revision Petitions are filed.