RAJALAKSHMI Vs. SAROJINI

JUDGEMENT

(1.) This Review Application is filed by Respondents 2 and 3 in O.S.A. No. 278 of 1997 seeking for review of the judgment dated 28.4.2005 passed in the said Original Side Appeal.

(2.) The First Respondent herein, Smt. Sarojini, was recorded as the Legal Representative of the deceased Smt. Lakshmi Kantham Ammal, who was the First Defendant in the Suit. The Second Respondent in this Review Application filed C.S. No. 178 of 1981 for the following judgment and decree:

(3.) As the issue in this Review Application is only in respect of rendition of accounts by the Revision Petitioners herein, we refer only that portion of the discussion and the findings rendered both in the Suit as well as in the Appeal.