P NARAYANAN Vs. KASI

JUDGEMENT

(1.) THE above Civil Revision Petitions are filed against the Order dated 13.6.2007 passed in I.A. No.1080 of 2006 and I.A. No. 119 of 2007 in O.S. No. 86 of 2003 on the file of the Principal District Munsif, Panruti.

(2.) THE defendant in O.S. No. 86 of 2003 is the revision petitioner in both the petitions.

(3.) HEARD the learned counsel appearing for the revision petitioner and no one appeared on behalf of the respondent even though service was completed on 12.9.2007 and 15.10.2007 in C.R.P. (PD) No. 2417 of 2007 and 15.10.2007 in C.R.P. PD. No. 2418 of 2007. I have also gone through the documents and judgments filed in support of his submission.