M. MURUGESAN Vs. R. RAMESWARI

JUDGEMENT

(1.) C .R.P (PD)(MD)No.1486 of 2012 has been filed to get set aside the order dated 21.06.2012 passed in I.A.No.1196 of 2011 in O.S.No.60 of 2004 on the file of the Sub Court, Tuticorin.

(2.) C .R.P(PD)(MD)No.1487 of 2012 has been filed to get set aside the order dated 21.06.2012 passed in I.A.No.1197 of 2011 in O.S.No.60 of 2004 on the file of the Sub Court, Tuticorin.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of both the Civil Revision Petitions would run thus: