P L N NATARAJAN Vs. MELO LEATHER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioner in both the revisions. The grievance of the revision petitioner is that he had filed I.A.No.2254 of 2008 and I.A.No.3587 of 2008 on the file of Additional District Munsif, Alandur on 7.2.2008 and 10.11.2008 under Order 20 Rule 12 of CPC r/w 151 CPC and under Order 21 Rule 42 CPC respectively. The learned counsel would admit that the respondent is yet to file his counter and after the filing of counter both the interlocutory applications viz., I.A.No.2254 of 2008 and I.A.No.3587 of 2008 may be ordered to be disposed of early.

(2.) IN fine, the learned Additional District Munsif, Alandur is directed to dispose of both I.A.Nos.2254 of 2008 and 3587 of 2008 respectively positively on or before 30.4.2009. With this observation, these revision petitions are disposed of.