SIVALAKSHMI Vs. RAMALINGA CHOKKAVEL

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 11.02.2015 made in I.A.Nos.232 and 233 of 2015 in O.S.No.288 of 2005 on the file of the District Munsif Court, Kangeyam.

(2.) In both the Civil Revision Petitions, the parties and the issues are one and the same and hence, they are disposed of by this common order.

(3.) Heard the learned counsel for the petitioner and perused the materials available on record. Though notice was served on the respondent and his name has been printed in the cause list, there is no representation on behalf of the respondent either in person or through counsel.