(Prayer: C.R.P.(PD)(MD)No.1937 of 2012 filed under Article 227 of the Constitution of India, to set aside the fair and decreetal order dated 27.01.2012, passed in I.A.No.786/2011 in O.S.No.285/2011 on the file of the District Munsif-cum-Judicial Magistrate, Sivakasi.

C.R.P.(PD)(MD)No.1938 of 2012filed under Article 227 of the Constitution of India, to set aside the fair and decreetal order dated 27.01.2012, passed in I.A.No.785 of 2011 in O.S.No.214/2011 on the file of the District Munsif-cum-Judicial Magistrate, Sivakasi.

C.R.P.(PD)(MD)No.1939 of 2012filed under Article 227 of the Constitution of India, to struck off the plaint in O.S.No.214 of 2011 on the file of the District Munsif-cum-Judicial Magistrate, Sivakasi.)

Common Order

1. The matter has come up before me for the third time. No representation on the side of the petitioner. In fact, these revisions were filed by one Davidraj, a third party, as against the injunction order passed. Instead of approaching the Court which passed the injunction order by making appropriate applications as third party for getting the injunction vacated, the petitioner has chosen to file the present revisions. He is not showing any interest also in prosecuting these revisions.

2. Therefore, the Civil Revision Petitions are dismissed. Consequently, the connected miscellaneous petitions are also dismissed. No costs.