MEENATCHI FINANCE Vs. SEEMA DEVI

JUDGEMENT

(1.) Civil Revision Petitions are filed against the order dated 26.07.2013 made in I.A.Nos.153, 158 & 159 of 2013 in O.S.No.366 of 2006 on the file of the III Additional District Munsif, Puducherry

(2.) The issues and parties in all the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioners are defendants 10 & 11, respondents 1 & 2 are plaintiffs and the respondents 3 to 16 are defendants 1 to 9 & 12 to 16 in the suit in O.S.No.366 of 2006 on the file of III Additional District Munsif, Pondicherry.