MOHAMMED KASIM Vs. MESSRS ARUN RAJAMMAL TRUST

JUDGEMENT

(1.) THESE civil revision petitions are filed against the common fair and decreetal orders dated 27.04.2007 in CMA Nos.8, 9 and 10 of 2007 on the file of Principal Subordinate Judge's Court, Coimbatore, confirming the fair and decreetal orders dated 09.09.2006 in I.A.Nos.2059, 2058 and 2060 of 2005 in O.S.No.1830 of 2005 on the file of I Additional District Munsif's Court, Coimbatore.) Common Order: Animadverting upon the common order dated 27.04.2007 in CMA Nos.8, 9 and 10 of 2007 on the file of Principal Subordinate Judge's Court, Coimbatore, confirming the fair and decreetal orders dated 09.09.2006 in I.A.Nos.2059, 2058 and 2060 of 2005 in O.S.No.1830 of 2005 on the file of I Additional District Munsif's Court, Coimbatore, these civil revision petitions are focussed.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondent, no one appeared.

(3.) AFTER hearing both sides, the lower Court passed a common order on 09.09.2006 granting injunction, as against which C.M.As were filed before the Principal Subordinate Court, Coimbatore, but they were dismissed. Being aggrieved by and dissatisfied with the order of the Courts below, these three revisions have been filed on various grounds.