MUTHU AGENCIES Vs. INDIAN BANK (MAIN BRANCH)

JUDGEMENT

(1.) I heard Mr.M.Kannan, learned counsel for the petitioner in CRP.No.2232/2008, Mr.M.Senthilkumar, learned counsel for the petitioner in CRP.No.535/2017, Mr.R.Devaraj, learned counsel for the respondent in CRP.No.2332/2008, Mr.R.Vijaya Kumar for Mr.G.Mohan Kumar, learned counsel for the respondents 1, 2, 3, 5 to 7 in CRP.No.535/2017, Mr.M.Kannan, learned counsel for the 8th respondent in CRP.No.535/2017 and Mrs.VPM.Vaishnavi, learned Government Advocate for the respondents 9 to 12 in CRP.No.535/2017 and perused the entire materials available on record. No representation on behalf of the 4th respondent.

(2.) Both the C.R.P.(NPD)(MD).No.2322 of 2008 and C.R.P.(PD)(MD).No.535 of 2017, arise out of the same subject matter and hence it is taken up together for joint disposal.

(3.) The challenge in the Civil Revision Petition in C.R.P.(NPD).(MD).No.2332 of 2008 is to the order passed by the learned Principal District Judge, Dindigul in I.A.No.83 of 2008 in O.S.No.33 of 2004 dated 20.11.2008. The challenge in the Civil Revision Petition in C.R.P.(MD).No.535 of 2017 is to the order passed by the learned Principal District Munsif Court, Dindigul in I.A.No.797 of 2014 in O.S.No.593 of 2014 dated 02.12.2016.