JOHN D BRITTO Vs. RITA

JUDGEMENT

(1.) The common order of remand dated 18.2.2013 and made in S.A.Nos.84 of 2000 and 777 of 2000 is sought to be reviewed in these review applications. The Review Application No.73 of 2014 has been filed in respect of S.A.No.84 of 2000 whereas the Review Application No.74 of 2014 has been filed in respect of S.A.No.777 of 2000.

(2.) With the common ground to review the order of remand dated 18.2.2013 is involved in both the review applications and the parties are also one and the same, both the review applications have been consolidated together, heard jointly and disposed of in this common order.

(3.) The applicants 1 and 2 in Review Application No.73 of 2014 are the respondents in the S.A.No.84 of 2000 and the plaintiffs in the suit in O.S.No.50 of 1996, whereas the respondent herein is the appellant in S.A.No.84 of 2000 and the defendant in the suit. In so far as the Review Application No.74 of 2014 is concerned, the review applicants are the respondents 1 and 2 in S.A.No.777 of 2000 and the plaintiffs in the suit in O.S. No.108 of 1996, whereas the respondents 1 to 9 are the appellants in the Second Appeal and the defendants in the suit. The 10th respondent is the third respondent in the Second Appeal.