(1.) These Civil Revision Petitions have been preferred by the plaintiff in O.S.No. 31 of 2018 now pending on the file of the III Additional District and Sessions Court, Erode at Gobichettipalayam.
(2.) The suit had been instituted by the plaintiff taking advantage of Sec. 6 of the Specific Relief Act for restitution of the property mentioned in the schedule to the plaint.
(3.) The defendants had entered appearance and also had joined issues with the averment made by filing written statements. Issues had been framed. Parties had grazed the witness box. The evidence had also been tested during the cross examination. Thereafter, finally after meandering around various Interlocutory Applications, the suit is now at the stage of advancing arguments and delivery of Judgment.