C ELUMALAI Vs. A G L IRUDHAYARAJ

JUDGEMENT

(1.) The parties and the issues involved in both the Civil Revision Petitions are one and the same and hence this common order is passed.

(2.) The petitioners in CRP PD No.537 of 2017 are the plaintiffs and they are respondents 1 to 3 in I.A.No.16844 of 2016. The said I.A was filed by the first respondent herein who is the 3rd defendant in the suit. The petitioner in CRP PD No.600 of 2017 is the fourth defendant in O.S.No.12065 of 2010 and 6th respondent in I.A.No.16844 of 2016.

(3.) The parties are referred to as per their rank in the suit in O.S.No.12065 of 2010.