M. KANTHA Vs. P. VALMURTHY

JUDGEMENT

(1.) Challenging the fair and decreetal order passed in E.A. No. 8 of 2015 in E.P. No. 144 of 2013 in O.S. No. 7 of 2007 on the file of the Principal District Court, Thiruvallur, the defendant has filed the above Civil Revision Petition.

(2.) The respondent/plaintiff filed the suit in O.S. No. 7 of 2007 for specific performance. After contest, the trial Court decreed the suit. Aggrieved over the judgment and decree passed in O.S. No. 7 of 2007, the defendant preferred an appeal in A.S. No. 493 of 2008 before this Court and this Court, by judgment dated 14.03.2011, dismissed the appeal and confirmed the judgment and decree of the trial Court.

(3.) It was represented by the learned counsel appearing for the revision petitioner that against the judgment and decree passed in A.S. No. 493 of 2008, the defendant preferred an appeal before the Hon'ble Supreme Court and that the Apex Court had dismissed the Special Leave Petition.