SPECIAL TAHSILDAR Vs. NAJMUNISAA BEGUM AND OTHERS

JUDGEMENT

(1.) As the issue involved in both the petitions revolves around a common point, they are disposed of by this common order.

(2.) Both the Civil Revision Petitions are filed challenging the judgment and decree passed in L.A.C.M.A.No.11 of 1999 dated 18.12.2008, passed by the Principal Sub Judge, Dindigul.

(3.) For the sake of convenience, parties are referred to according to their names.