(1.) C.R.P.No.1843/2013 is filed against the fair and decretal order dated 06.04.2013 made in E.A.No.369 of 2009 in E.P.No.230 of 2008 in O.S.No.484 of 1984 on the file of the II Assistant Subordinate Court, Coimbatore.
(2.) The issues involved in all the Civil Revision Petitions are interlinked and therefore, they are disposed of by this common order.
(3.) In C.R.P.No.1843 of 2013, the judgment debtor is the second respondent and his daughter/applicant in E.A.No.369 of 2009 is the first respondent. In C.R.P.No.2346 of 2013, the judgment debtor is the sole respondent. In C.R.P.No.3531 of 2013, the judgment debtor is the second respondent and his daughters are the respondents 1, 3 and 4. The parties are arrayed as per their rank in C.R.P.No.3531 of 2013.