K K VELUSAMY Vs. N PALANISAMY

JUDGEMENT

(1.) INASMUCH as the issues arising for consideration in both the revisions are one and the same, a common order is being passed.

(2.) THE civil revision petition, in C.R.P.No.3637 of 2009, has been filed against the order, dated 9.9.2009, made in I.A.No.216 of 2009, in O.S.No.48 of 2007, on the file of the Principal Subordinate Court, Gobichettipalayam, Erode District.

(3.) THE respondent had filed the suit, in O.S.No.48 of 2007, on the file of the Principal Subordinate Court, Gobichettipalayam, praying for the reliefs of specific performance and delivery of possession of the suit schedule property, based on the agreement for sale, dated 20.12.2006, entered into between the plaintiff and the defendant.