B A SYED AHAMMED Vs. M SAROJA

JUDGEMENT

(1.) THESE Civil Revision Petitions are focussed as against the fair and decreetal orders dated 29.01.2007 passed in I.A.No.960 of 2006 in O.S.No.28 of 2005 and I.A.No.962 of 2006 in O.S.No.27 of 2005 on the file of the learned District Munsif, Kulithalai.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondents, no one appeared.

(3.) BEING aggrieved by and dissatisfied with such orders, the present applications have been filed.