IMMANUEL RAJACHANDRAN Vs. CHINNARAJULU REDDIAR

JUDGEMENT

(1.) BOTH the Civil Revision Petitions are filed under Article 227 of Constitution of India, against the Orders dated 9.10.2007 passed in I.A.Nos.252 of 2007 and 58 of 2007 respectively in O.S.No.60 of 2002 on the file of the District Munsif-cum-Judicial Magistrate, Uthiramerur.COMMON ORDER:The above Civil Revision Petitions are filed against the Orders dated 9.10.2007 passed in I.A.Nos.252 of 2007 and 58 of 2007 respectively in O.S.No.60 of 2002 on the file of the District Munsif-cum-Judicial Magistrate, Uthiramerur.

(2.) THE defendant in O.S.No.60 of 2002 is the revision petitioner before this court in both the Civil Revision petitions.

(3.) HEARD the learned counsel for the revision petitioner and the learned counsel for the respondent. I have also gone through the documents and judgments filed in support of their submissions.