SIVABAGIYAM Vs. ANBANANDAN

JUDGEMENT

(1.) COMMON ORDER These review applications are focussed as against the common judgment dated 28.01.2009 passed in S.A.Nos.1258 and 1259 of 2006 on the file of this Court.

(2.) A recapitulation and 'resume' of facts absolutely necessary and germane for the disposal of these review applications would run thus: Two Second Appeals were filed as against the common judgment and decrees dated 22.11.2005 passed by the learned First Additional District Judge, Coimbatore in A.S.Nos.74 of 2004 and 59 of 2002, confirming the common judgment and decrees passed by the Third Additional District Munsif, Coimbatore on 06.12.2001 in O.S.Nos.1240 of 1986 and 1316 of 1995.

(3.) AFTER hearing both sides, the two Second Appeals were allowed by my learned Predecessor, vide common judgment dated 28.01.2009, reversing the common judgment and decree of both the Courts below and decreeing the suit of Anbanandan and dismissing the suit of Vaiyapuri. Subsequently, these two Review Applications have come to be filed on various grounds.