SEEMADEVI Vs. DEVASENAPATHY

JUDGEMENT

(1.) The above Civil Revision Petitions have been filed to set aside the common order dated 14.06.2018 passed in E.A.Nos.27 and 28 of 2018 in E.P.No.126/2001 in O.S.No.322/1997 on the file of the learned Principal Sub-Judge at Puducherry.

(2.) The petitioners in the above Civil revision petitions are wife and daughter of the 1st respondent/defendant who is the judgment debtor in O.S.No.322 of 1997.

(3.) One, Mr.Subrayan had originally filed the above suit. A preliminary decree was passed on 20.2.1998. There after, the said suit came to be decreed on 26.04.1999. Subsequently, the decree was made over in favour of 2nd respondent on 29.05.2000.