LAWS(MAD)-2014-9-69

R. SANJAY KAPOOR Vs. T. REDDY GOVINDAMMA

Decided On September 03, 2014
R. Sanjay Kapoor Appellant
V/S
T. Reddy Govindamma Respondents

JUDGEMENT

(1.) C .R.P.(PD) No.1104 of 2014 is filed challenging the order passed in R.C.A.No.707 of 2011 dated 14.08.2013 confirming the fair and decreetal order passed in M.P.No.136 of 2011 in R.C.O.P.No.702 of 2008.

(2.) C .R.P.(PD) No.1103 of 2014 is filed challenging the fair and decreetal order passed in R.C.A.No.706 of 2011 confirming the fair and decreetal order passed in M.P.No.137 of 2011 in R.C.O.P.No.779 of 2008.

(3.) M .P.Nos.136 and 137 of 2011 are filed to amend the main R.C.O.P.Nos.702 and 779 of 2008 by adding paras -15 to 18 and renumbered paragraphs accordingly.