N NARAYANA REDDY Vs. RAMASAMY REDDY

JUDGEMENT

(1.) In the circumstances of the case, this court feels that there is no necessity for issuing notice to all the respondents for disposal of the revision at the admission stage itself.

(2.) Learned counsel for the petitioner Mr. R. Subramanian, would submit in his argument that the application in I.A.No.71 of 2009 in A.S.No.159/1988 filed by him for deleting the appeal ground No.67 in the appeal grounds and to substitute the following as ground No.67. " that the court below has failed to appreciate the legal impact of Ex.A1 and Ex.A3 in proper light and perspective"

(3.) He would also submit in his argument that the lower court after receiving the counter from the other side had decided to dispose the said application along with the appeal by stating that the appeal is an old appeal and it has to be disposed of at an earlier point of time.