LAWS(MAD)-2019-11-543

G.MANOHARAN Vs. M.P.PRAKASH

Decided On November 27, 2019
G.MANOHARAN Appellant
V/S
M.P.Prakash Respondents

JUDGEMENT

(1.) C.R.P(MD)No.498 of 2012 has been filed against the order dated 01.11.2011 made in E.A.No.584 of 2011 in R.C.O.P.No.73 of 1988 on the file of the I Additional District Munsif, Tiruchirappalli.

(2.) C.R.P(MD)No.1308 of 2012 has been filed against the order dated 15.03.2012 made in Tr.O.P.No.59 of 2011 on the file of the Principal District Judge, Trichy.

(3.) C.R.P(MD)No.1666 of 2012 has been filed against the order dated 12.06.2012 made in E.A.No.583 of 2011 in R.C.O.P.No.72 of 1988 on the file of the I Additional District Munsif, Tiruchirappalli.