PALANISAMY Vs. MARIYAEE AMMAL

JUDGEMENT

(1.) CRP.1735 of 2010 was preferred by one Palanisamy as against the order dated 23.06.2010 passed in I.A.No.369 of 2007 in O.S.No.1187 of 1986 on the file of Additional District Munsif Court, Karur. CRP.1736 of 2010 was preferred by the very same Palanisamy as against the the order dated 16.07.2010 in I.A.No. 530 of 2010 in I.A.No.623 of 1995 in O.S.No.1187 of 1986b on the file of Additional District Munsif Court, Karur.

(2.) The contesting respondent Mariyaee Ammal, wife of Palaniappan who is the plaintiff in O.S.No.1187 of 1986 and 1st respondent in the above said revision petitions died on 18.10.2015 and her legal heirs were impleaded as respondents 5 to 7 in the above revision petitions and they are contesting respondents in these cases.

(3.) The plaintiff in O.S.No.1187 of 1986 is the first respondent in this revision petition. The first and second respondent in this revision petition died during the pendency of the suit. Respondents 3 to 5 remained exparte in Interlocutory Application No.369 of 2007. the sixth respondent herein was the only contesting party before the Trial Court.