(1.) The Civil Revision Petitions are filed against the fair and decretal order dated 06.11.2014 made in C.M.P.No.41 of 2013 in A.S.No.240 of 2013 on the file of the XVI Additional City Civil Court (Fast Track Court No.II), Chennai.
(2.) In both the Civil Revision Petitions, the issues and the parties are one and the same and hence, they are disposed of by this common order.
(3.) The petitioners are third parties, first respondent is the plaintiff, respondents 2 and 3 are the defendants 1 & 2, 4th respondent is the fourth defendant and fifth respondent is the third defendant in O.S.No.2976 of 2010. Fifth respondent is the appellant and the respondents 1 to 4 are the respondents in A.S.No.240 of 2013.