PRINCIPAL SECRETARY Vs. G PARAMASIVAM

JUDGEMENT

(1.) Though the vacate stay petition in M.P.(MD).No.1 of 2015 in W.A.(MD).No.368 of 2014 is listed for disposal, by consent of the learned counsel appearing for the parties, W.A.(MD).No.368 of 2014 itself is taken up for final disposal, along with W.A.(MD).No.300 of 2014 and S.A.(MD).189 of 2014.

(2.) Aggrieved by the learned single Judge's order dated 12.11.2013 passed in W.P.(MD).No.12139 of 2012, the sixth respondent in the said Writ Petition (i.e. G.V.Nagarajan) has filed Writ Appeal in W.A.(MD).No.300 of 2014 and the respondents 1 to 5 in W.P.(MD).No.12139 of 2012 have filed Writ Appeal in W.A.(MD).No.368 of 2014.

(3.) Second Appeal in S.A.(MD).No.189 of 2014 is filed the writ petitioner in W.P.(MD).No.12139 of 2012, who is the plaintiff in O.S.No.73 of 2009, challenging the judgment and decree, dated 23.09.2013 in A.S.No.12 of 2011, in which, the judgment and decree of the trial Court, dated 31.01.2011 in O.S.No.73 of 2009, were reversed by the lower appellate Court (first appellate Court) in A.S.No.12 of 2011.