K R RAVIRATHINAM Vs. ROCKLINE VENKATESH

JUDGEMENT

(1.) As the issue involved in both the civil revision petitions 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 to set aside the fair and decreetal orders passed by the learned Additional District Munsif, Madurai in I.A.Nos.656 & 657 of 2017 respectively, in O.S.No.46 of 2015 dated 24.10.2017.

(3.) The brief facts of the case are as follows: