SEKAR Vs. SETHU KANDIAPPAN

JUDGEMENT

(1.) Crp.No.886 of 2018 arouse against the order in E.A.No. 155 of 2017 in E.P.No. 94 of 2012 in O.S.No. 55 of 1982, which is an application filed by the decree holders to direct the Court to pass orders on the request of the Court ameen to grant permission to demolish the dilapidated buildings in the portion allotted to the share of the decree holders and thereafter hand over vacant possession to the decree holders.

(2.) Crp.No.995 of 2016 arouse against the order passed in I.A.No. 4 of 2016 in E.P.No.94 of 2012 in O.S.No.55 of 1982, filed by the 8th defendant for appointing an advocate Commissioner to note down the physical features and submit a report.

(3.) The brief narration of the facts necessary for passing orders in the above Civil Revision Petitions are as follows: