M S MOHAMMED YOUSOOF Vs. JANAB SYED MOHAMED

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.(MD).No.1681 of 2016 has been filed against the order passed in E.A.No.346 of 2015 in O.S.No.119 of 1956 on the file of First Additional Subordinate Judge, Nagercoil, dated 04.12.2015. Similarly, C.R.P.(MD).No.1685 of 2016 has been filed against the order passed in E.A.No.334 of 2015 in O.S.No.119 of 1956 on the file of First Additional Subordinate Judge, Nagercoil, dated 04.12.2015.

(2.) Since the issue involved in both the Civil Revision Petitions are interrelated to each other, they are taken up together and disposed of by a common order. For the sake of convenience, the parties are referred to as per the rank mentioned in the present Civil Revision Petitions.

(3.) The brief facts stated in C.R.P.(MD).Nos.1681 and 1685 of 2016 which are necessary for the disposal of the Civil Revision Petitions are as follows:-