S SHANMUGAM Vs. S VASUDEVAN

JUDGEMENT

(1.) INVEIGHING the order dated 07.12.2009 passed in E.A.Nos.260 and 261 of 2009 in E.P.No.117 of 2007 in O.S.No.262 of 1988 by the learned Principal Subordinate Judge, Tiruppur, these civil revision petitions are focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the respondents would submit that a second appeal is pending at the instance of one other party and whereas, the respondent Sundaram filed yet one other Second Appeal with a petition to get the delay condoned in filing the Second Appeal. However, he would state that so far no stay was obtained in the Second Appeal.