PANDI (DIED) Vs. VASANTHI

JUDGEMENT

(1.) As the issue involved in both the cases are interrelated to each other, they were heard together and are disposed of by way of this Common Order.

(2.) These Civil Revision Petitions have been filed seeking to set aside the impugned Common Order, dated 6.1.2018, passed by the learned Subordinate Judge, Ambasamudram, in E.A. Nos. 175 and 176 of 2017 in E.A. No.l 10 of 2011 in E.A. No.76 of 2011 in E.P. No.37 of 2010 in O.S. No.56 of 2010.

(3.) The brief facts, which are necessary to decide this Revision Petition, are as follows: