K.KANDASAMY Vs. THIRUPATHI

JUDGEMENT

(1.) HEARD both the sides. Compendiously and concisely, the germane facts absolutely necessary for the disposal of these Civil Revision Petitions would run thus:

(2.) ACCORDING to the learned counsel for the Revision Petitioner herein, the said Thirupathi attempted to trespass into the suit property, whereupon Kandasamy came to know about all those developments which took place at the instance of Thirupathi and consequently all these four Civil Revision Petitions have been filed.

(3.) PER contra, the learned counsel for the respondent-Thirupathi, would advance his arguments which could pithily and precisely be set out thus: