C. GOVINDARAJ Vs. B.R. ASOKAN

JUDGEMENT

(1.) C.R.P. Nos. 1376 and 1377 of 2011 are filed by the defendant/Judgment debtor as against the order of delivery made in E.A.No.3 of 2011 on 28.03.2011 and the order allowing E.A.No.4 of 2011 respectively, thereby restoring E.A. No. 3 of 2011 (E.A. No. 188 of 2002) that came to be dismissed for default on 18.06.2008 by the Learned Subordinate Judge, Vellore.

(2.) C.R.P. No. 590 of 2011 is filed by the defendant/Judgment debtor as against the order of closure of the execution petition in E.A. No. 126 of 1994 dated 05.04.2002 by the Learned Subordinate Judge, Vellore.

(3.) Though separate orders are being passed in the above execution petition and execution applications, the issue involved in this Civil Revision Petitions are one and the same, arising out of E.P. No. 126 of 1994. Therefore, this court hereby passes a common order in respect of the above CRPs.