M.S.PADMANABHAN Vs. S.ARUMUGAM

JUDGEMENT

(1.) THE present Review applications have been filed praying that this Court may be pleased to review its common order, dated 30.4.2013, passed in O.S.A.No.408 of 2012 and O.S.A.Nos.126 to 129 of 2013.

(2.) THE grounds raised by the review applicants, in the above review applications, are as follows:

(3.) IT has been stated that there are no errors apparent on the face of the record, as stated in the grounds of review. As the power of review of this Court is limited in nature, it is not open to the review applicants to seek the review of the order passed by this court, dated 30.4.2013, by raising irrelevant grounds.